In this Act, unless the context otherwise requires,(a)“agent” means a scheduled bank within the meaning of clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934), or any other person specified as such;(b)“Bank” means the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934);(c)“bond ledger account” means an account with the Bank or an agent in which the Government securities are held in a dematerialised form at the credit of the holder;(d)“constituents’ subsidiary general ledger account” means a subsidiary general ledger account opened and maintained with the Bank by an agent on behalf of the constituents of such agent;(e)“Government”, in relation to any Government security, means the Central or State Government issuing the security;(f)“Government security” means a security created and issued by the Government for the purpose of raising a public loan or for any other purpose as may be notified by the Government in the Official Gazette and having one of the forms mentioned in section 3;(g)“prescribed” means prescribed by regulations made under this Act;(h)“promissory note” includes a treasury bill;(i)“specified” means specified by the Bank in the Official Gazette.
