Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Investigation Of High Quality Counterfeit Indian Currency Offences (Amendment) Rules, 2013 [17 December 2013] CONTENTS 1. Rule 1 2. Rule 2 Investigation Of High Quality Counterfeit Indian Currency Offences (Amendment) Rules, 2013 [17 December 2013] G.S.R. 780(E).-In exercise of the powers conferred by sub-section (1) and clause (f) of sub-section (2) of section 52 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby makes the following rules to amend the Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013, namely:- 1. Rule 1 :- (1) These rules may be called the Investigation of High Quality Counterfeit Indian Currency Offences (Amendment) Rules, 2013. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Rule 2 :- In the Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013, in rule 6,- (i) in sub-rule (4), in the opening portion, for the words, brackets and figure "sub-rule (4)". the words, brackets and figure sub-rule (3)" shall be substituted; (ii) in sub-rule (6), for the words "shall take into consideration, the consideration order", the words "shall take into consideration the order" shall be substituted.