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[Cites 0, Cited by 0] [Section 45IB(5)] [Section 45IB] [Entire Act]

Union of India - Subsection

Section 45IB(5)(i) in The Reserve Bank of India Act, 1934

(i)“approved securities” means securities of any State Govern­ment or of the Central Government and such bonds, both the prin­cipal whereof and the interest whereon shall have been fully and unconditionally guaranteed by any such Government;