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As per the case facts, various petitions challenged the demonetisation of currency notes. The appeal to the Supreme Court addressed the procedures followed for demonetisation and the interpretation of relevant
...legal provisions, including the powers of the Central Government and the Reserve Bank of India. The question arose regarding the legality of the demonetisation process, specifically whether the government's notification was a valid exercise of power under the RBI Act and if the consultation process with the Reserve Bank of India was properly conducted. Finally, a dissenting opinion stated that the measure was deemed unlawful based on a "purely legalistic analysis of the relevant provisions of the Act," rather than its stated objectives, and thus, this judge did not find it necessary to answer other questions
Bench
Applied Acts & Sections
Section 3
–The Specified Bank Notes (Cessation of Liabilities) Act, 2017
Section 4
–The Specified Bank Notes (Cessation of Liabilities) Act, 2017
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