(2)For the purposes of this Part, “security” means—(a)any promissory note, debenture, stock or other security of the Central Government or of a State Government;(b)any bond, debenture, or annuity charged by Act of Parliament of the United Kingdom on the revenues of India;(c)any stock or debenture of, or share in, a company or other incorporated institution;(d)any debenture or other security for money issued by, or on behalf of, a local authority;(e)any other security which the State Government may, by notification in the Official Gazette, declare to be a security for the purposes of this Part.
