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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(a) in Banking Companies Act, 1949

(a)”approved securities ” means securities in which a trustee may invest money under clause (a), clause (b), clause (bb), clause (c) or clause (d) of section 20 of the Indian Trusts Act, 1882, and such securities of, or fully guaranteed by Part B States as the Reserve Bank may be authorized to purchase under clause (8) of section 17 of the Reserve Bank of India Act, 1934;