Section 2(21) in The West Bengal Maritime Board Act, 2000
(21)"public security" means-(a)a promissory note, debenture, stock or other security of the Central Government or of any State Government:Provided that a public security, both the principal and the interest whereof have been fully and unconditionally guaranteed by the Central Government or any State Government, shall, for the purposes of this clause, be deemed to be a security of such Government, or(b)a debenture or other security for money issued by, or on behalf of, any municipal corporation, Municipality, Improvement Trust, or Port Trust under the authority of any law for the time being in force, and includes a Board security;
