Section 2(e) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(e)"financial establishment" means any person or a group of individuals or a corporate body or a partnership firm including the director, promoter, partner, manager or member of the said establishment accepting deposit under any scheme or arrangement or in any other manner but does not include-(i)a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949); or(ii)a corporation incorporated by an Act of any Legislature; or(iii)a co-operative society owned or controlled by any Government; or(iv)any institution as the State Government may, by notification, specify;
