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

Union of India - Subsection

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

(e)“securities” means securities of the Central Government or a State Government or such securities of a local authority as may be specified in this behalf by the Central Government and, for the purposes of “repo” or “reverse repo”, include corporate bonds and debentures.