Section 2 in The Sovereign Gold Bonds Scheme, 2015
2. Definition.
- In this Scheme, unless the context otherwise requires, -(a)"Form" means a form appended to this Scheme;(b)"receiving office" means the offices or branches of Nationalised Banks, Scheduled Private Banks, Scheduled Foreign Banks as specified in Annexure I to this Scheme and designated Post Offices as may be notified;(c)"Stock Certificate" means the Gold Bond issued in the form of Government of India Stock in accordance with section 3 of the Government Securities Act, 2006.
