(e)"specified asset" means any of the following assets:—(i)shares in an Indian company; or(ii)debentures issued by an Indian company which is not a private company as defined in the Companies Act, 2013; or(iii)deposits with an Indian company which is not a private company as defined in the Companies Act, 2013; or(iv)any security of the Central Government as defined in section 2(f) of the Government Securities Act, 2006; or(v)such other assets as the Central Government may specify in this behalf by notification.
