Section 2 in The Sovereign Gold Bond Scheme 2016 - Series II
2. Definition.
- In this Scheme unless the context otherwise requires -(a)"Form" means a form appended to this Scheme;(b)"receiving office" means the offices or branches of Nationalised Banks Scheduled Private Banks and Scheduled Foreign Banks as specified in Annexure I to this notification; designated Post Offices; as specified in Annexure II to this Notification; and Stock Holding Corporation of India Ltd(SHCIL).(c)"Stock Certificate" means the Gold Bond issued in the form of Government of India Stock in accordance with section 3 of the Government Securities Act 2006.
