Government of India
Ministry of Finance
Department of Economic Affairs

New Delhi, dated the October 25, 2017

NOTIFICATION

Amendment to Sovereign Gold Bond Scheme, Notification No.4 (25)-W&M/2017

1. GSR — In exercise of the powers conferred by clause (iii) of section 3 of the Government Securities Act, 2006 (38 of 2006), the Central Government hereby amends the conditions specified in clause 13 of the Sovereign Gold Bond Scheme notified vide Notification No. F.4 (25)-W&M/2017 dated 06th October 2017 [Notification No. GSR 1225(E)]

2. In place of clause 13 of the original notification the following shall be substituted:

“13. Eligibility for Statutory Liquidity Ratio – Bonds acquired by the banks through the process of invoking lien/hypothecation/pledge alone, shall be counted towards Statutory Liquidity Ratio.”