Section 2(c) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
(c)“securities” includes—(i)shares, scrips, stocks, bonds, debentures, debenture stock, units of the Unit Trust of India or any other mutual fund or other marketable securities of a like nature in or of any incorporated company or other body corporate;(ii)Government securities; and(iii)rights or interests in securities;
