Section 2(12) in The Maharashtra Public Trusts Act, 1950
(12)“public securities” means—(a)securities of the Central Government or any State Governments,(b)stocks, debentures or shares in Railway or other companies, the interest or dividend on which has been guaranteed by the Central or any State Government,(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of the powers conferred by an Act of the Central or State Legislature,(d)a security expressly authorized by an order which the State Government makes in this behalf;
