Section 2 in Telangana Protection of Depositors of Financial Establishments Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"competent authority" means the authority appointed under section 4;(b)"notified" means the deposit of a sum of money either in lumpsum or installments made with a financial establishment for a fixed period, for interest or return in any kind;(c)[ "Financial Establishments" means any person or group of individuals accepting deposit under any scheme or arrangement or in any other manner but does not include a corporation or a co-operative society owned or controlled by any State Government or the Central Government or a banking company as defined under clause (c) of section 5 of the Banking Regulation Act, 1949;] [Substituted by Act No.12 of 2003.](d)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.81, Home (Legal) Department, dated 21.05.2016.];(e)"Notification" means the notification published in the [Telangana] [Substituted by G.O.Ms.No.81, Home (Legal) Department, dated 21.05.2016.] Gazette and the word "notified" shall be construed accordingly; and(f)"prescribed" means prescribed by rules made under this Act.
