In this Act, unless the context otherwise requires,-- (a) "Code" means the Code of Criminal Procedure, 1973 (2 of1974); (b) "Custodian" means the Custodian appointed under sub-section (1) of section 3; (c) 'securities" includes-- (i) shares, scrips, stocks, bonds, debentures, debenture stock, units of the Unit Trust of India or any other mutual fund or other marketable securities of a like nature in or of any incorporated company or other body corporate; (ii) Government securities; and (iii) rights or interests in securities; (d) "Special Court" means the Special Court established under sub-section (1) of section 5.Open in Lexace · Ask the AI about this section
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