(f)"specified asset" means any of the following assets, namely:-(i)shares in an Indian company;(ii)debentures issued by an Indian company which is not a private company as defined in the Companies Act, 1956 (1 of 1956);(iii)deposits with an Indian company which is not a private company as defined in the Companies Act, 1956 (1 of 1956);(iv)any security of the Central Government as defined in clause (2) of section 2 of the Public Debt Act, 1944 (18 of 1944);(v)such other assets as the Central Government may specify in this behalf by notification in the Official Gazette.
