RBI/2004/139 DCM (FNVD) No. G. 31 /16.01.01/2003-04
08th April 2004
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The Chairman / Managing Director/Chief Executive
Officer of All Public Sector Banks, Regional Rural Banks/ All Co-Operative
Banks, Private Sector Banks/Foreign Banks
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The Regional Director/ Chief General Manager/General
Manager-in-Charge Reserve Bank of India - Ahmedabad/Bangalore/Belapur/Bhopal/Bhubaneswar/Chennai/Chandigarh/Guwahati/
Hyderabad/Jaipur/Jammu/Kanpur/Kochi/Kolkata/Lucknow/Mumbai/Nagpur/New
Delhi/Patna/Thiruvanathapuram.
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Dear Sir,
Detection of Forged
Notes -Issue of Receipt to Tenderers
It has been decided that, as and
when a currency note tendered at the counter of a bank branch is found to be
forged, and the same is impounded by branding with a stamp "FORGED NOTE",
an acknowledgement receipt in the following format should be issued to such
tenderers. The receipt book should be printed in duplicate with running serial
numbers and each receipt should be authenticated by the cashier at the counter
as well as by the tenderer.
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(Name of the Bank )
Address of the Bank Branch
Serial Number:-
Date:
The note(s) described below
received from ……………………………………..
………………………………………………………………………………………
(name and address of the
tenderer) is/are forged and has/have therefore been impounded and stamped
accordingly.
Number of the Note
Denomination
(Signature of the tenderer
) (Signature of the counter cashier )
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2. Bank branches may also display
prominently a notice in the banking hall indicating that a separate receipt
will be issued to the tenderers for the forged notes detected in the cash so
tendered and after obtaining tenderer’s signature on such receipt. The above
information has also been placed in the RBI website( www.rbi.org.in
) for the benefit of general public.
Yours faithfully,
--sd--
(V.R. Gaikwad)
Chief General Manager
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