- In this Act, unless there is anything repugnant in the subject or context,--(1)"the Bank" means the Reserve Bank of India;(1A)[ "the Government", in relation to any Government security, means the Central or State Government issuing the security;] [Inserted by the Public Debt (Central Government)Amendment Act, 1949 (6 fo 1949), Section 4 (1-4-1949)](2)"Government security" means--(a)a security, created and issued, [by the Government] [Substitued for the words whether before or after the commencement of this Act, by the Central Government or a State Government by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 5 (15-10-1956)] for the purpose of raising a public loan, and having one of the following forms, namely:--(i)stock transferable by registration in the books of the Bank; or(ii)a promissory note payable to order; or(iii)a bearer bond payable to bearer; or(iv)a form prescribed in this behalf;(b)any other security created and issued by [the Government] [Substitued for the words the Central Government or a State Government by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 5 (15-10-1956)] in such form [**] [For forms prescribed, section G.S.R. 1209, Gaz, of Ind, 12-8-1967, Part II, Section 3(i), page 1301 and G.S.R. 569, Gaz of Ind, 4-4-1970, Part Ii, Section 3(i), page 1271] and for such of the purposes of this Act as may be prescribed;(3)"prescribed" means prescribed by rules made under this Act;(4)"promissory note" includes a treasury bill.
