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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in Sovereign Gold Bond Scheme 2018-19

(b)"Receiving office" means the offices or branches of all Scheduled Commercial Banks except Small Finance Banks and Payment Banks (as specified in Annexure I to this Notification), designated Post Offices (as specified in Annexure II to this Notification), Stock Holding Corporation of India Ltd. (SHCIL) and the authorised stock exchanges as specified in Annexure III to this Notification.