Section 3(1)(d) in International Financial Services Centres Authority Act, 2019

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(d)"financial product" means -

(i)securities;

(ii)contracts of insurance;

(iii)deposits;

(iv)credit arrangements;

(v)foreign currency contracts other than contracts to exchange one currency for another that are to be settled immediately; and

(vi)any other product or instrument that may be notified by the Central Government from time to time.

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