(16B)"market value", in relation to an instrument through which -(a)any security is traded in a stock exchange, means the price at which it is so traded;(b)any security which is transferred through a depository but not traded in the stock exchange, means the price or the consideration mentioned in such instrument;(c)any security is dealt otherwise than in the stock exchange or depository, means the price or consideration mentioned in such instrument;';(i)after clause (23), the following clause shall be inserted, namely: -'(23A) "securities" includes -(i)securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956,(42 of 1956);(ii)a "derivative" as defined in clause (a) of section 45U of the Reserve Bank of India Act, 1934,(2 of 1934);(iii)a certificate of deposit, commercial usance bill, commercial paper, repo on corporate bonds and such other debt instrument of original or initial maturity upto one year as the Reserve Bank of India may specify from time to time; and(iv)any other instrument declared by the Central Government, by notification in the Official Gazette, to be securities for the purposes of this Act;';(j)after clause (26), the following clause shall be inserted, namely: -'(27) "stock exchange" includes -(i)a recognised stock exchange as defined in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956,(42 of 1956); and(ii)such other platform for trading or reporting a deal in securities, as may be specified by the Central Government, by notification in the Official Gazette, for the purposes of this Act.'.
