Section 2(d) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004
(d)"Financial Establishment" means any person or group of individuals or a firm carrying on business of accepting deposits under any scheme ox arrangement or in any other manner but does not include a corporation or a co-operative society owned or controlled by the Government, any State Government or the Central Government, or a banking company as defined under section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949);
