Section 2 in The Public Companies (Terms of Issue of Debentures and Raising of Loans with Option to Convert such Debentures or Loans into Shares) Rules, 1977
2. Definitions. - In these rules, unless the context otherwise requires-
(a)'Act' means the Companies Act, 1956 ;(b)"public financial institution" means-(i)any of the financial institutions specified in sub-section (1) of section 4A of the Act ;(ii)any of the other institutions specified by the Central Government to be public financial institutions under sub-section (2) of the said section 4A.
