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[Cites 0, Cited by 2] [Section 45U] [Entire Act]

Union of India - Subsection

Section 45U(a) in The Reserve Bank of India Act, 1934

(a)“derivative” means an instrument, to be settled at a future date, whose value is derived from change in interest rate, foreign exchange rate, credit rating or credit index, price of securities (also called “underlying”), or a combination of more than one of them and includes interest rate swaps, forward rate agreements, foreign currency swaps, foreign currency-rupee swaps, foreign currency options, foreign currency-rupee options or such other instruments as may be specified by the Bank from time to time;