Section 2 in The State Financial Corporations Act, 1951

2. Definitions. In this Act, unless the context otherwise requires,--

(a) " Board" means the Board of directors of the Financial Corporation;

(aa) 4[ " Development Bank" means the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (18 of 1964 );]

(b) 5[ " Financial Corporation" means a Financial Corporation established under section 3 and includes a Joint Financial Corporation established under section 3A;]

1. This Act has been extended to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I, Pondicherry by Reg. 7 of 1963, s. 3 and Sch. I, Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and Sch. 2. The words" except the State of Jammu and Kashmir" omitted by Act 62 of 1956, s. 2 and Sch. 3. Came into force (i) in the whole of India except the State of Jammu and Kashmir on 1st August, 1952, vide Notification No. S. R. O. 1317, dated 28th July, 1952, see Gazette of India, Pt. II, Sec. 3, p. 1163; (ii) in the State of Jammu and Kashmir, on 7th November, 1959, vide Notification No. S. O. 2439, dated 29th October, 1959, see Gazette of India, Pt. II, Sec. 3 (ii), p. 3073. 4. Ins. by Act 77 of 1972, s. 2. 5. Subs. by Act 56 of 1956, s. 2, for cl. (b).

(i) the manufacture, preservation or processing of goods;

(ii) 2[ mining or development of mines;]

(iii) the hotel industry;

(iv) the transport of passengers or goods by road or by water or by air; 3[ or by ropeway or by lift]

(v) the generation or distribution of electricity or any other form of power;

(vi) the maintenance, repair, testing or servicing of machinery of any description or vehicles or vessels or motor boats or trailers or tractors;

(vii) assembling, repairing or packing any article with the aid of machinery or power;

(viii) 2[ the setting up or development of an industrial area or industrial estate;]

(ix) fishing or providing shore facilities for fishing or maintenance thereof; 4[

(x) providing special or technical knowledge or other services for the promotion of industrial growth;

(xi) 3[ providing weigh bridge facilities;

(xii) the research and development of any process or product in relation to any of the matters aforesaid; or

(xiii) such other activity as may be approved by the Development Bank.] Explanation 5[ 1.]-- The expression" processing of goods" includes any art or process for producing, preparing or making an article by subjecting any material to a manual, mechanical, chemical, electrical or any other like operation;] 3[ Explanation 2.-- If any doubt arises as to whether a concern is an industrial concern or not, the same shall be referred to the Development Bank for its decision and the decision of the Development Bank thereon shall be final.]

(d) " prescribed" means prescribed by rules or regulations made under this Act;

(e) " Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934 ).

(f) " scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934 );

1. Subs. by Act 77 of 1972, s. 2, for the former cl. 2. Subs. by Act 43 of 1985, s. 2. 3. Ins. by s. 2, ibid. 4. Omitted by s. 2, ibid. 5. Re- numbered by s. 2, ibid.

(ff) 1[ " State co- operative bank" shall have the meaning assigned to it in clause (f) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934 );

(fff) " State Government", in relation to a Union territory, means the Administrator thereof;]

(g) " underwriting" means contract, with or without conditions, to subscribe for stocks, shares, bonds or debentures of an industrial concern with a view to the resale of the whole or any part thereof. CHAP INCORPORATION OF STATE FINANCIAL CORPORATIONS, THEIR CAPITAL ANDMANAGEMENT CHAPTER II INCORPORATION OF STATE FINANCIAL CORPORATIONS, THEIR CAPITAL AND MANAGEMENT