Section 2 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)"backward classes" means such classes as the State Government may, by notification, specify from time to time;(b)"the Corporation" means the West Bengal Backward Classes Development and Finance Corporation established under section 3;(c)"marketing" includes all activities in connection with the transport, grading, pooling, marketing and sale of industrial produce, whether in the primary form or in semi-processed or processed form;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)"traditional occupation" means a community based occupation followed by the backward classes.
