Section 2(f) in The West Bengal Employment Scheme Loans (Recovery) Act, 1992
(f)"financial institution" means-(i)a company or a body corporate or a public financial institution as defined in the Companies Act, 1956, or(ii)a financial corporation, or(iii)a society registered under the West Bengal Societies Registration Act, 1961, or(iv)a Co-operative Land Development Bank as defined in the West Bengal Co-operative Societies Act, 1983, which engaged in financing activities and has been constituted by any law for the time being in force and which is either owned by, or in which the majority shares are held by, the State Government;
