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State of Maharashtra - Section

Section 2 in Government Securities Act, 1330F

2. Definition of Government Securities.

(1)In this Act "Government Securities" means promissory notes, stock certificates and other securities issued by the Government either before or after the commencement of this Act in respect of any loan contracted by it, but does not include currency notes;
(2)Prescribed. - "Prescribed" means prescribed by rules made under this Act.