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Union of India - Section
Section 13 in The Sovereign Gold Bond Scheme
13. [ Eligibility for Statutory Liquidity Ratio. [Substituted by Notification No. G.S.R. 1330(E), dated 25.10.2017 (w.e.f. 6.10.2017).]
- Bonds acquired by the banks through the process of invoking lien/ hypothecation/ pledge alone, shall be counted towards Statutory Liquidity Ratio.]| 13. Eligibility for Statutory Liquidity Ratio.- The Holding of these Bonds by banks as collateral shall be counted towards Statutory Liquidity Ratio Holding. |