- In this Act unless there is something repugnant in the subject or context,-(1)"District Court", subject to the other provisions of this Act and of any other enactment for the time being in force, means a Court presided over by a District Judge; and(2)Security" means-(a)any promissory note, debenture, stock or other security of the Government of India;(b)any bond, debenture, or annuity charged by the [Act of Parliament of the United Kingdom] [Substituted by A. L. O. 2008 for 'Imperial Parliament'.] on the revenues of India;(c)any stock or debenture of, or share in, a company or other incorporated institution;(d)any debenture or other security for money issued by, or on behalf of a local authority;(e)any other security which [the Government] [Substituted for 'His Highness' by Act X of 1996.] may, by notification in the Government Gazette, declare to be a security for purposes of this Act.
