Section 2(1)(f) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)“collateral” means,—

(i)money, in the form of cash, credited to an account in any currency, or a similar claim for repayment of money, such as a money market deposit;

(ii)securities of any kind, including debt and equity securities;

(iii)guarantees, letters of credit and obligations to reimburse; and

(iv)any asset commonly used as collateral under any law for the time being in force;

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