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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2)(d) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

(d)"Financial Establishment" means any person accepting deposit under any scheme or arrangement or in any other manner and shall include a company or association or body of individuals, whether incorporated or not but does not include a corporation or a co-operative society owned or controlled by any State Government or the Central Government or banking company as defined under clause (c) of Section 5 of the Banking Regulation Act, 1949.