Section 2(1) in The Industrial Reconstruction Bank Of India Act, 1984
(1)means any concern engaged, or to be engaged, in--(i)the manufacture, preservation or processing of goods;(ii)shipping;(iii)mining;(iv)the hotel industry;(v)the transport of passengers or goods by road or by water or by air or by ropeway or by lift;(vi)the generation or distribution of electricity or any other form of power;(vii)the maintenance, repair, testing or servicing of machinery of any description or vehicles or vessels or motor boats or trailers or tractors;(viii)assembling, repairing or packing any article with the aid of machinery or power;(ix)the development of any contiguous area of land as an industrial estate;(x)fishing or providing shore facilities for fishing or maintenance thereof;(xi)providing special or technical knowledge or other services for the promotion of industrial growth; or(xii)the research and development of any process or product in relation to any of the matters aforesaid,
