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[Cites 0, Cited by 0] [Section 17(12AB)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(12AB)(a) in The Reserve Bank of India Act, 1934

(a)“repo” means an instrument for borrowing funds by selling securities of the Central Government or a State Government or of such securities of a local authority as may be specified in this behalf by the Central Government or foreign securities, with an agreement to repurchase the said securities on a mutually agreed future date at an agreed price which includes interest for the funds borrowed;