Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com High Denomination Bank Notes (Demonetisation) (Removal of Difficulties) Order, 1978. CONTENTS 1. 1 2. 2 High Denomination Bank Notes (Demonetisation) (Removal of Difficulties) Order, 1978. In exercise of the powers conferred by Section 13 of the High Denomi- nation Bank Notes (Demonetisation) Ordinance, 1978(1 of 1978), the Central Government hereby makes the following order, namely:- 1. 1 :- (1) This order may be called the High Denomination Bank Notes (Demonetisation) (Removal of Difficulties) Order, 1978. (2) It shall come into force at once. 2. 2 :- If any person desiring to tender for exchange a high denomination bank note under sub-section (1) of Section 8 of the High Denomination Bank Notes (Demonetisation) Ordinance, 1978(1 of 1978), resides in a place not within convenient reach of any sub- office, office or branch of the Reserve Bank at the places specified in clause (a) of sub-section (2) of Section 7 of the said Ordinance, or if, reason of age, infirmity or illness, he is unable to attend thereat, he may forward the high denomination bank notes he desires to exchange together with three copies of the declaration required under the said Section 7 by insured post to the Reserve Bank at Bombay not later than the 24th day of January, 1978, along with a statement explaining the reasons for his failure to apply within the time provided in the said Section 7 .