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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(4)(a) in The Tamil Nadu Bhoodan Yagna Rules, 1959

(a)in one or the other of the following securities, namely:-
(i)Promissory notes, debentures, stocks or other securities of the Central Government.
(ii)Promissory notes, debentures, stocks or other securities of any State Government.
(iii)Stock or debentures of, or shares in companies, the interest wherein shall have been guaranteed by the Central or any State Government.
(iv)Debentures of the [Tamil Nadu] [Substituted by G.O.Ms. No. 602, RDLA, dated 6th March 1971.] Co-operative Central Land Mortgage Bank, limited, so long as the interest thereon is guaranteed by the State Government.
(v)Debentures or other securities for money issued by or on behalf of any municipal body under the authority of any Act of a State Legislature in India:-