Report No. 156

Clause 194

12.86. By virtue of clause 194 of the Bill, certain amendments are sought to be made under the Explanation clause of section 489A of the Code. These include: (a) the Explanation clause shall be numbered Explanation I and in the Explanation as so numbered, the words "and includes a traveller's cheque" shall be inserted at the end; (b) the following shall be inserted as Explanation II:

"Explanation II-For the removal of doubt it is hereby declared that in this section and in sections 489B, 489C, 489D and 489E the expression "currency notes" includes a foreign currency note".

Since the proposed changes are clarificatory nature, the changes sought to be made under sub-clauses (a) and (b) of clause 194 of the Bill may be carried out.