(7B)"clearing corporation" means an entity established to undertake the activity of clearing and settlement of transactions in securities or other instruments and includes a clearing house of a recognised stock exchange;';(d)after clause (10), the following clauses shall be inserted, namely: -'(10A) "debenture" includes -(i)debenture stock, bonds or any other instrument of a company evidencing a debt, whether constituting a charge on the assets of the company or not;(ii)bonds in the nature of debenture issued by any incorporated company or body corporate;(iii)certificate of deposit, commercial usance bill, commercial paper and such other debt instrument of original or initial maturity upto one year as the Reserve Bank of India may specify from time to time;(iv)securitised debt instruments; and(v)any other debt instuments specified by the Securities andExchange Board of India from time to time;
