3. Act not to apply to gold belonging to Government or the Reserve Bank.
- Nothing in this Act shall apply to, or in relation to,-(a)any gold belonging to, or in the possession, custody or control of, Government or the Reserve Bank of India,(b)any melting, assaying, refining, alloying, extrading of gold done by Government in any refinery owned or occupied by it, for the purpose of making or manufacturing primary gold for its own use or for the use of the Reserve Bank of India.
