(10B)"depository" includes -(a)a depository as defined in clause (e) of sub-section (1) of section 2 of the Depositories Act, 1996,(22 of 1996.); and(b)any other entity declared by the Central Government, by notification in the Official Gazette, to be a depository for the purposes of this Act;';(e)in clause (12), the words and figures "and includes attribution of electronic record within the meaning of section 11 of the Information Technology Act, 2000,(21 of 2000.)" shall be inserted at the end.(f)for clause (14), the following clause shall be substituted, namely: -'(14) "instrument" includes -(a)every document, by which any right or liability is, or purports to be, created, transferred, limited, extended, extinguished or recorded;(b)a document, electronic or otherwise, created for a transaction in a stock exchange or depository by which any right or liability is, or purports to be, created, transferred, limited, extended, extinguished or recorded; and(c)any other document mentioned in Schedule I,but does not include such instruments as may be specified by the Government, by notification in the Official Gazette;';(g)after clause (15), the following clause shall be inserted, namely: -'(15A) "issuer" means any person making an issue of securities;';(h)for clause (16A), the following clauses shall be substituted, namely: -'(16A) "marketable security" means a security capable of being traded in any stock exchange in India;
