Section 2(6) in Banning of Unregulated Deposit Schemes Act, 2019
(6)"deposit taker" means -(i)any individual or group of individuals;(ii)a proprietorship concern;(iii)a partnership firm (whether registered or not);(iv)a limited liability partnership registered under the Limited Liability Partnership Act, 2008;(v)a company;(vi)an association of persons;(vii)a trust (being a private trust governed under the provisions of the Indian Trusts Act, 1882 or a public trust, whether registered or not);(viii)a co-operative society or a multi-State co-operative society; or(ix)any other arrangement of whatsoever nature, receiving or soliciting deposits, but does not include -(i)a Corporation incorporated under an Act of Parliament or a State Legislature;(ii)a banking company, a corresponding new bank, the State Bank of India, a subsidiary bank, a regional rural bank, a co-operative bank or a multi-State co-operative bank as defined in the Banking Regulation Act,1949;
