Section 2(b) in The Securities Contracts (Regulation) Act, 1956
(b)“Government security” means a security created and issued, whether before or after the commencement of this Act, by the Central Government or a State Government for the purpose of raising a public loan and having one of the forms specified in clause (2) of section 2 of the Public Debt Act, 1944 (18 of 1944);(bb)"goods" mean every kind of movable property other than actionable claims, money and securities;(i)for the delivery of such goods, as may be notified by the Central Government in the Official Gazette, and which is not a ready delivery contract; or(ii)for differences, which derives its value from prices or indices of prices of such underlying goods or activities, services, rights, interests and events, as may be notified by the Central Government, in consultation with the Board, but does not include securities as referred to in sub-clauses (A) and (B) of clause (ac);(bc)"commodity derivative" means a contract —
