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[Cites 0, Cited by 11] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Foreign Exchange Regulation Act, 1973

(d)"certificate of title to a security" means any document used in the ordinary course of business as proof of the possession or control of the security, or authorising or purporting to authorise, either by an endorsement or by delivery, the possessor of the document to transfer or receive the security thereby represented;