Sovereign
Gold Bond Scheme 2020-21
[Sovereign
Gold Bond Scheme 2020-21]
[9th October, 2020]
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 makes the following Scheme, namely:
Scheme - 1. Short title and commencement.
(i) This scheme may be called
the Sovereign Gold Bond Scheme
2020-21.
(ii) There will be a distinct
Series (starting from Series VII) for every tranche which will be indicated on
the Bond issued to the investor.
(iii) It shall come into force on
the date of its publication in the Official Gazette.
Scheme - 2. Definition.
In this Scheme, unless the
context otherwise requires:
(a) “Form” means a form
appended to this Scheme.
(b) “Receiving office” means
the offices or branches of Scheduled Commercial 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
authorised stock exchanges as specified in Annexure III to this Notification.
(c) “Stock Certificate” means
the Gold Bond issued in the form of Government of India Stock in accordance
with Section 3 of the Government Securities Act, 2006.
Scheme - 3. Eligibility for Investment.
The Gold Bonds under this
Scheme may be held by a Trust, HUFs, Charitable Institution, University or by a
person resident in India, being an individual, in his capacity as such
individual, or on behalf of minor child, or jointly with any other individual.
Explanation
For
the purposes of this paragraph:
(i) “person” shall have the
same meaning as defined in clause (u) of Section 2 of the Foreign Exchange
Management Act, 1999 (42 of 1999).
(ii) the expression “person
resident in India” shall have the same meaning as defined in clause (v) of
Section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999).
(iii) “Trusts” to mean a trust
constituted/formed as per the Indian Trusts Act, 1882, or a public or private
trust constituted or recognized under the provisions of any Central or State
law for the time being in force and also an express or constructive trust
constituted for either a public religious or charitable purpose or both which
includes a temple, a math, a wakf, a church, a synagogue, anagiary or any other
place of public religious worship, or a dharmada or any other religious or
charitable endowment and also a society, formed either for a religious or
charitable purpose or for both, registered under the Societies Registration
Act, 1860 or under any other law for the time being in force in India.
(iv) “Charitable Institution” to
mean a Company registered under Section 25 of the Indian Companies Act, 1956 or
under Section 8 of the Companies Act, 2013; or an institution, which has
obtained a Certificate of Registration as a charitable institution in
accordance with a law in force; or Any institution which has obtained a
certificate from an Income Tax Authority for the purposes of Section 80-G of
the Income Tax Act, 1961.
(v) “University” means a
university established or incorporated by a Central, State or Provincial Act,
and includes an institution declared under Section 3 of the University Grants
Commission Act, 1956 (3 of 1956), to be a university for the purposes of the
Act.
Scheme - 4. Denomination, Subscription limit and Pricing.
(i) The bonds will be issued in
denominations of one gram of gold or multiples thereof;
Provided that the minimum
limit of subscription for the Bonds issued shall be of one gram and maximum
limit of subscription per fiscal year shall be of 4 kg for individuals, 4 kg
for Hindu Undivided Family (HUF) and 20 kg for trusts and similar entities
notified by the Government from time to time;
Provided that in case of
joint holding, the above limits shall be applicable to the first applicant
only;
Provided that the annual
ceiling will include bonds subscribed under different tranches during initial
issuance by Government and those purchased from the secondary market; and
Provided further that the
ceiling on investment will not include the holdings as collateral by banks and
other Financial Institutions.
(ii) The nominal value of Gold
Bonds shall be in Indian Rupees fixed on the basis of simple average of closing
price of gold of 999 purity, published by the India Bullion and Jewellers
Association Limited, for the last 3 working days of the week preceding the
subscription period.
(iii) The issue price of the Gold
Bonds will be Rs. 50 per gram less than the nominal value to those investors
applying online and the payment against the application is made through digital
mode.
Scheme - 5. Procedure for making application for subscription to Gold Bonds.
(i) Any person who is desirous
of subscribing to the Gold Bonds shall apply to any receiving office in Form
‘A’ or in any other form as near as thereto, stating clearly the grams of gold,
full name and address of the applicant/s.
(ii) Every application shall
contain such documents and particulars as specified in the instructions
contained in the Application Form.
(iii) Every application must be
accompanied by the ‘PAN Number’ issued by the Income Tax Department to
Individuals and other entities.
(iv) On receipt of an
application under sub paragraph (i), the receiving office shall issue an
acknowledgment receipt in Form ‘B’, if all requirements of the application are
fulfilled.
(v) An incomplete application
is liable to be rejected.
Scheme - 6. Date and form of issue of Gold Bonds.
(i) The Gold Bonds shall be
issued in the form of a Stock Certificate, as specified in Form ‘C’.
(ii) The Gold Bonds shall be
eligible to be converted into Demat form.
Scheme - 7. Period of subscription.
The Subscription of the
Gold Bonds under this Scheme shall be open as specified in Section 8 below.
Provided that the Central
Government may, with prior notice, close the Scheme at any time before the
period specified above.
Scheme - 8. Calendar of Issuance.
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S. No.
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Tranche
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Date of Subscription
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Date of Issuance
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1.
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2020-21 Series VII
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October 12 - 16, 2020
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October 20, 2020
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2.
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2020-21 Series VIII
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November 09 - 13, 2020
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November 18, 2020
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3.
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2020-21 Series IX
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December 28, 2020 - January 01, 2021
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January 05, 2021
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4.
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2020-21 Series X
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January 11-15, 2021
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January 19, 2021
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5.
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2020-21 Series XI
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February 01- 05, 2021
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February 09, 2021
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6.
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2020-21 Series XII
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March 01- 05, 2021
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March 09, 2021
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Scheme - 9. Interest.
(i) The interest on the Gold
Bonds shall commence from the date of issue and shall be paid at a fixed rate
of 2.50 per cent per annum on the nominal value of the bond.
(ii) The interest shall be
payable in half-yearly rests and the last interest shall be payable along with
the principal on maturity.
Scheme - 10. Receiving Offices.
The receiving offices shall
be authorised to receive applications for the bonds either directly or through
agents.
Scheme - 11. Payment Options.
(i) All payments for Gold Bonds
shall be accepted in Indian Rupees through cash (up to a maximum of Rs.
20,000/-) or demand draft, or cheque, or electronic banking.
(ii) Where payment is made
through cheque or demand draft, the same shall be drawn in favour of the
receiving office.
Scheme - 12. Redemption.
(i) The Gold Bonds shall be repayable
on the expiration of eight years from the date of the issue of the Bonds:
Provided that premature
redemption of Gold Bonds may be permitted after fifth year from the date of
issue of Bonds and such repayments will be made on next interest payment date.
(ii) On maturity, the Gold Bonds
shall be redeemed in Indian Rupees and the redemption price shall be based on
simple average of closing price of gold of 999 purity of previous 3 working
days, published by the India Bullion and Jewelers Association Limited.
(iii) The RBI/depository shall
inform the investor one month in advance, about the date of maturity of the
Bond.
Scheme - 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.
Scheme - 14. Loan against Bonds.
(i) The Gold Bonds issued under
this Scheme may be used as collateral security for availing any loan. Such
loans could be granted by marking lien on SGB appropriately.
(ii) The Loan to Value ratio as
applicable to any ordinary gold loan mandated by the Reserve Bank of India
shall also apply to the Bonds issued under this Scheme.
Note: The loan against SGBs
would be subject to decision of the bank/financing agency, and cannot be inferred
as a matter of right.
Scheme - 15. Tax Treatment.
The interest on the Gold
Bond shall be taxable as per the provisions of the Income-tax Act, 1961 (43 of
1961).
The capital gains tax
arising on redemption of these bonds to an individual is exempted. The
indexation benefits will be provided to long-term capital gains arising to any
person on transfer of bond.
Scheme - 16. Nomination.
(i) Nomination of and its
cancellation shall be made in Form ‘D’ and Form ‘E’, respectively, in
accordance with the provisions of the Government Securities Act, 2006 (38 of
2006) and the Government Securities Regulations, 2007, published in part III,
Section 4 of the Gazette of India dated the 1st December 2007.
(ii) An individual Non-Resident
Indian may get the security transferred in his name on account of his being a
nominee of a deceased investor;
Provided that the
Non-Resident investor shall need to hold the security till early redemption or
till maturity;
Provided further that the
interest and maturity proceeds of the investment shall not be repatriable.
Scheme - 17. Transfer of Gold Bonds.
The Gold Bonds issued in
the form of Stock Certificate are transferable by execution of an Instrument of
transfer as in Form ‘F’, in accordance with the provisions of the Government Securities
Act, 2006 (38 of 2006) and the Government Securities Regulations, 2007,
published in part III, Section 4 of the Gazette of India dated the 1st December
2007.
Scheme - 18. Trading of Gold Bonds.
The Gold Bonds shall be
eligible for trading.
Scheme - 19. Commission for mobilizing subscription.
The commission for
mobilising subscription towards these bonds shall be paid at the rate of Rupee
one per hundred Rupees of the total subscription received by the receiving
offices and receiving offices shall share at least 50% of the commission so
received with the agents or sub agents for the business procured through them.
Scheme - 20.
All other terms and
conditions specified in the notification of Government of India in the Ministry
of Finance (Department of Economic Affairs) vide Number 4(2)-(W&M)/2018
dated the 27th March, 2018 shall apply to the Gold Bond issued
under this scheme.
Form
‘A’
In
case of thumb impression, attestation by two witnesses
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Witnesses:
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Name of 1st Witness:
……………………Name of 2nd Witness -
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Address -
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Address --
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______________________________________________
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_________________________________
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______________________________________________
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__________________________________
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Signature
______________________________________
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Signature
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H.U.F. declaration (mandatory, if
applicant is Karta of HUF)
I,……………………………………………………………,residing
at the address given against First Applicant, do solemnly affirm that I am the
Karta of the Hindu Undivided Family and as such have full powers to sell,
endorse, transfer or otherwise deal in the Sovereign Gold Bonds 2020-21,
standing in the name of the HUF.
Specimen signature for and
on behalf of the HUF (name of the HUF) ………………………………………
Place:
Date:(Signature of the Karta
with seal of HUF)
For Office use only
|
Date of receipt of Application
(DD/MM/YYYY)
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BLANo.
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CIF No.
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Date of Credit to Govt. A/C (DD/MM/YYYY)
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Nomination registered on (DD/MM/YYYY)
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HUF declaration obtained (Y/N)
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Total limit declaration obtained (Y/N)
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NEFT/ECS mandate obtained (Y/N)
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Any other information
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Part
of Form A
Information
for Investors of Sovereign Gold Bond 2020-21
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Item
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Sovereign Gold Bond 2020-21
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1) Category of Investor
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The Bonds will be restricted for sale to resident
Indian entities including individuals, HUFs, Trusts, charitable institutions
and Universities.
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2) Limit of investment
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Minimum subscription of 1 Gram and Maximum
investment of 4kg for individuals and HUF & 20kg for trust and similar
entities per investor per annum.
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3) Date of Issue of bonds
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Date of receipt of bond will be the same which is
inscribed on the holding certificate.
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4) Forms of Bonds
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Demat and Physical (Certificate of Holding).
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5) Interest Option
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Half-yearly intervals. Interest will be credited
directly in to the account mentioned in the application form or in the
Account linked with the Demat a/c.
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6) Post Maturity Interest
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Post Maturity Interest is not payable.
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7) Bank account
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It is mandatory for the investors to provide bank
account details to facilitate payment of interest/maturity value.
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8) Nomination Facility
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The sole Holder or all the joint holders may
nominate a maximum of two persons as nominee.
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9) Maturity period
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8 years from the date of issue.
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10) Premature redemption
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On the coupon dates after the 5th year
of issuance.
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11) Tradability
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Bonds will be tradable on stock exchanges.
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12) Loans from banks against the security of
these bonds
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The holders of the said securities shall be
entitled to create pledge, hypothecation or lien in favour of scheduled
banks.
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13) Application forms
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Branches of all the scheduled commercial banks
designated Post offices, SHCIL and authorised stock exchanges.
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Instructions for
Investors/Applicants
(a) Application should be
complete in all respects.
(b) Incomplete applications may
be rejected or delayed till full particulars are available.
(c) In case the application is
submitted by a Power of Attorney (POA) holder, please submit original POA for
verification, along with an attested copy.
(d) In case the application is
on behalf of a minor, please submit the original birth certificate from the
School or Municipal Authorities for verification, together with an attested
copy.
(e) Please note that nomination
facility is available to a Sole Holder or all the joint holders (investors) of
an SGB.
(f) In case nominee is a minor,
please indicate the date of birth of the minor and a guardian can be appointed.
(g) Nomination facility
is not available in
case the investment is on behalf
of minor.
(h) Please provide bank account
details for receiving payment through Electronic mode.
(i) Please notify the change of
bank account, if any, immediately.
(j) POST MATURITY INTEREST IS
NOT PAYABLE.
(k) Indicate your date of
birth.
Rights of the Investors
(a) Holding Certificate will be
issued to the investor.
(b) The interest on the bond is
paid half-yearly. The servicing of the Interest will be done through the bank
account provided in the Application form or through the A/c linked to the
demat, as the case may be.
(c) Application forms for
investments under Sovereign Gold Bonds 2020-21 are available on the website
at
(d) A sole holder or all the
joint holders may nominate maximum of two nominees to the rights of the bonds.
(e) The nomination will be
registered at the Office of Issue and a Certificate of Registration will be
issued to the holder.
(f) The nomination can be
altered by registering a fresh nomination.
(g) The existing nomination can
be cancelled by a request to the Office of Issue.
(h) The investor is entitled to
receive repayment amount within five clear working days from the date of tender
of application for early redemption.
(i) In case the bank does not
comply with the above, you may lodge a complaint in writing in to the nearest
office of Reserve Bank of India as under:
THE
REGIONAL DIRECTOR,
RESERVE
BANK OF INDIA,
CONSUMER
EDUCATION AND PROTECTION DEPARTMENT/
BANKING
OMBUDSMAN
(LOCATION)
--
YOU MAY ALSO ADDRESS YOUR
COMPLAINT TO:
THE
CHIEF GENERAL MANAGER
INTERNAL
DEBT MANAGEMENT DEPARTMENT
CENTRAL
OFFICE
FORT,
MUMBAI-400 001, MAHARASHTRA
Disclaimer: - I have read
and understood the details of information for the investors as well as rights
and duties of investors. The agent/bank has explained the features of the
scheme to me.
Signature of the applicant
Form
‘B’
[See
Paragraph 5(4)]
Acknowledgement
Receipt
Application No………………………….
Date ………/………/…………………
Received from
Mr/Mrs/Ms…………………………………………………………………………………Cash/Demand Draft/Cheque No./Electronic
Transfer/……………………………………………… dated ……/………/…… drawn on (Bank and branch)
……………………………………………………………… ………………………… for ___ grams totaling an amount of
Rs……………… (Rupees………………… …………………..…………………………… only) for the purchase of
Sovereign Gold Bond 2020-21 - Series VII/VIII/IX/X/XI/XII for a period of 8
years, interest payable on basis of the nominal value of Rs. ……………………. (Rupees
…………………………………………………….only).
Form
‘C’
[See paragraph 6 (1)]
Government
of India
SOVEREIGN GOLD BOND 2020-21
Certificate Number:
I hereby certify that, Smt.
/Shri is the registered holder of units
of Sovereign Gold Bond 2020-21 - Series VII/VIII/IX/X/XI/XII. The Sovereign
Gold Bond 2020-21 - Series VII/VIII/IX/X/XI/XII will bear interest at -per cent
per annum on initial investment of -, payable at half-yearly intervals on -
-and - every year. The Bonds are redeemable on
with the option for early redemption after fifth year on next interest
payment dates.
Application Receiving
Office
This is a system generated
certificate and does not require any signature.
Form ‘D’
[See paragraph 16]
NOMINATION
I/We
…………………………………………………………… (Name and address), the holder/s of Stock
certificate/BLA No………………for the loan……………….. here by nominate the following
person/s who shall on my/our death have the right to the Government
securities/Bonds and receive payment of the amount for the time being due on
the Government securities/Bonds specified below:
PARTICULARS OF NOMINEE:
|
Date of issue
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Amount Rs.
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Date of repayment
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Full name with expanded initials and address of
nominee
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Date of birth in case of minor
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Relation-Ship to holder/s
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Particulars of bank account
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To be filled in case if
nominee is minor: As……………………………………….
the sole nominee above is a minor on this date, I/We appoint Shri/Smt./Kumari
…………… ……………………………… to receive the amount for the time being.
Due to the above Government
securities/Bond in the event of my/our death during the minority of the said
nominee…
If the nomination is in
substitution of the one already made: This nomination is in substitution of
the nomination dated…………………made by me/us and registered on your books
at………………………..which shall stand cancelled on registration of this nomination.
Place:(Signature(s) of the
Stock Certificate holder(s)/BLA holder(s))
Date:__
Signature with name and
address of witnesses:
Acknowledgment
We acknowledge having
registered the nomination in favour of……………………… (Name of nominees) for the
Stock Certificate/BLA No.……………………for the loan……………………… and the nomination
registration No. is………………… Please quote the above nomination registration No.
in all communication pertaining to change or cancellation of nomination.
Date:………………….Authorised
Official……………………..
Form
‘E’
[See paragraph 16]
CANCELLATION OF NOMINATION
I/We………………………………………(name
and address) do here by cancel the nomination dated…………………………made by me/us in
respect of the following Stock certificate/Bond Ledger Account No., and
registered by the Public Debt Office/branch of the Agency bank on……………………(date)
vide Registration No.…………………
Particulars of the Stock
Certificate/Bonds
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Date of Issue
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Nomenclature of the loan
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Stock Certificate/BLA No.
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Amount (Rs.)
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Place:______(Signature(s)
of the Stock Certificate holder(s)/.
Date:______BLA holder(s))
Signature with name and
address of witnesses:
Acknowledgment
We acknowledge having
cancelled the nomination in favour of ……………………… (Name of Nominees) for the
Stock Certificate/BLA No.……………………for the loan ………………………noted vide our
nomination registration no.…………….. Dated…………………
Date:………………….Authorised
Official……………………..
Form
‘F’
[See
paragraph 17]
TRANSFER OF STOCK
CERTIFICATES
I/We* ………………………….
(transferor/s) do hereby assign and transfer my/our* interest or share in the
inscribed stock certificate number……………..of ………… per cent Government Loan of
……………. amounting to Rs. ……… being the amount/a portion of the stock for Rs.………
as specified on the face of this instrument together with the accrued interest
thereon to ……………………….(transferee/s), his/her/their* executors, administrators or
assigns, and I/We* …….………… do freely accept the stock certificate number
……………….to the extent it has been transferred tome/us*.
I/We*……………………….(transferee/s)
hereby request that on my/our*being registered as the holder/s of the stock
transferred to me/us*, the above stock certificate to the extent it has been
transferred to me/us* may be renewed in my/our*name (s)/converted in
my/our*name(s).
I/We*……………………….(transferor/s)
hereby request that on the above transferee(s) being registered as the holder/s
of the stock hereby transferred to him/them*, the aforesaid stock certificate
to the extent it has not been transferred to him/them*may be renewed in my/our*
name(s).
As witness, our hand the
…………… day of …………… two thousand and ………………
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Signed by the above-named transferor. In the
presence of** ……………………. ………………………………………..
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Signature of transferor………………..
Address:……………………………… ………………………………………..
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Signed by the above-named transferee. In the
presence**………………………. ………………………………………..
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Signatureof transferee……………….. ………………………………………..
…………………………………………
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Delete whichever is not
applicable.
This paragraph is to be
used only when a portion of the Certificate is transferred.
Signature, occupation and
address of witness. Witness should be different for Transfer or and transferee.
Transferred:
Stock Certificate issued
No/s………………….dated……………………………..
Manager, Reserve Bank of
India,…………………………..
Annexure
I
(Refer
to para 2(b) of notification dated October 09, 2020)
List
of Scheduled Commercial Banks
|
PUBLIC SECTOR BANKS
|
PRIVATE BANKS
|
|
1
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State Bank of India
|
1
|
Axis Bank Ltd.
|
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2
|
Bank of Baroda
(Including Vijaya Bank
and Dena Bank)
|
2
|
Catholic Syrian Bank
Ltd.
|
|
3
|
Bank of India
|
3
|
City Union Bank Ltd.
|
|
4
|
Bank of Maharashtra
|
4
|
Development Credit Bank
Ltd.
|
|
5
|
Canara Bank (Including Syndicate
Bank)
|
5
|
Dhanlaxmi Bank Ltd.
|
|
6
|
Central Bank of India
|
6
|
Federal Bank Ltd.
|
|
7
|
Indian Bank (Including
Allahabad Bank)
|
7
|
HDFC Bank Ltd.
|
|
8
|
Indian Overseas Bank
|
8
|
ICICI Bank Ltd.
|
|
9
|
Punjab National Bank
(including Oriental Bank of Commerce and United Bank of India)
|
9
|
IndusInd Bank Ltd.
|
|
10
|
Punjab & Sind Bank
|
10
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Jammu & Kashmir
Bank Ltd.
|
|
11
|
Union Bank of India
(including Andhra Bank and Corporation Bank)
|
11
|
Karnataka Bank Ltd.
|
|
12
|
UCO Bank
|
12
|
Karur Vysya Bank Ltd.
|
|
|
13
|
Kotak Mahindra Bank
Ltd.
|
|
|
14
|
Lakshmi Vilas Bank Ltd.
|
|
|
15
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Nainital Bank Ltd.
|
|
|
16
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Ratnakar Bank Ltd.
|
|
|
17
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South Indian Bank Ltd.
|
|
|
18
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Tamilnad Mercantile
Bank Ltd.
|
|
|
19
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Yes Bank Ltd.
|
|
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20
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Bandhan Bank
|
|
|
21
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IDFC Bank Ltd.
|
|
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22
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IDBI Bank Ltd
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FOREIGN
BANKS
|
|
1
|
The
Royal Bank of Scotland N.V
|
23
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Mizuho
Corporate Bank Ltd.
|
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2
|
Abu
Dhabi Commercial Bank Ltd.
|
24
|
Oman
International Bank
|
|
3
|
Antwerp
Diamond Bank N.V
|
25
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SocieteGenerale
|
|
4
|
Arab
Bangladesh Bank Ltd.(AB Bank)
|
26
|
Sonali
Bank
|
|
5
|
Bank
International Indonesia
|
27
|
Standard
Chartered Bank
|
|
6
|
Bank
of America
|
28
|
State
Bank of Mauritius
|
|
7
|
Bank
of Bahrain & Kuwait B.S.C
|
29
|
JSC -
VTB Bank
|
|
8
|
Bank
of Ceylon
|
30
|
UBS
AG
|
|
9
|
Bank
of Nova Scotia
|
31
|
American
Express Banking Corporation
|
|
10
|
Bank
of Tokyo - Mitsubishi Ltd.
|
32
|
First
Rand Bank Ltd.
|
|
11
|
Barclays
Bank
|
33
|
Commonwealth
Bank of Australia
|
|
12
|
BNP
Paribas
|
34
|
United
Overseas Bank Ltd.
|
|
13
|
China
Trust Bank
|
35
|
Credit
Suisse A.G
|
|
14
|
Shinhan
Bank
|
36
|
Sberbank
|
|
15
|
Citibank
N.A
|
37
|
Australia
and New Zealand Banking Group Ltd.
|
|
16
|
Credit
Agricole Corporate and Investment Bank
|
38
|
Rabobank
International
|
|
17
|
Deutsche
Bank
|
39
|
National
Australia Bank
|
|
18
|
DBS
Bank Ltd.
|
40
|
Woori
Bank
|
|
19
|
Hongkong
and Shanghai Banking Corpn. Ltd.
|
41
|
Industrial
& Commercial Bank of China
|
|
20
|
J.P.Morgan
Chase Bank N.A.
|
42
|
Sumitomo
Mitsui Banking Corporation
|
|
21
|
Krung
Thai Bank
|
43
|
Westpac
Banking Corporation
|
|
22
|
Mashreq
Bank
|
44
|
Doha
Bank
|
Annexure-II
(Refer to para 2(b) of
notification dated October 09, 2020)
List of Post Offices is
provided in the Press Release of Reserve Bank of India dated October 09, 2020
at www.rbi.org.in
Annexure
III
(Refer to para 2(b) of
notification dated October 09, 2020)
List
of recognised stock exchanges authorised as receiving offices for the Sovereign
Gold Bonds 2020-21
(1) National Stock Exchange of
India Ltd. (NSE)
(2) Bombay Stock Exchange Ltd.
(BSE)