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[Cites 0, Cited by 0] [Section 214] [Entire Act]

Union of India - Subsection

Section 214(b) in The Finance Act, 2018

(b)in sub-section (4), after the words "secondary market", the words "or converts Central Government Securities held by it with other Securities of the Central Government as mutually agreed between the Reserve Bank and the Central Government'' shall be inserted.