Section 2 in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires:-(1)"Competent authority" means the authority appointed under section 4;(2)"deposit" means the deposit of money either in one lump sum or by instalments made with the Financial Establishment for a fixed period, for interest or for return in any kind or for any service;(3)"Financial Establishment" means an individual, an association of individuals, a firm or a company registered under the companies Act, 1956 (Central Act 1 of 1956) carrying on the business of receiving deposits under any scheme or arrangement or in any other manner but does not include a corporation or a co-operative society owned or controlled by any State Government: or the Central Government, or a banking company as defined in section 5(c) of the Banking Regulation Act 1949 (Central Act X of 1949).(4)"Government" means the State Government.CHAPTER - II
