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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Sovereign Gold Bond Scheme 2016-17 - Series I

(b)"receiving office" means the offices or branches of Nationalized Banks, Scheduled Private Banks, Scheduled Foreign Banks (as specified in Annexure I to this notification), designated Post Offices, (as specified in Annexure II to this Notification), Stock Holding Corporation of India Ltd. (SHCIL) and the authorized stock exchanges (as specified in Annexure III to this notification);