Section 2 in The Rajasthan Financial Corporation General Regulations, 2002
2. Definitions.
- In these Regulations unless there is anything repugnant to the subject or context:(a)"The Act" means the State Financial Corporations Act, 1951 (LXIII of 1951), as amended from time to time;(b)"Corporation" means the Rajasthan Financial Corporation;(c)"Depository" means a depository as defined under clause (e) of sub-section (1) of section 2 of the Depositories Act, 1996;(d)"Beneficial Owner" means the beneficial owner as defined under clause (a) of sub-section (1) of Section 2 of the Depositories Act, 1996;(e)"Form" means a form appended to these Regulations;(f)"In writing" or "Written" includes printing, lithography and other modes of representing or reproducing words in a visible form;(g)"Member" means a member of the executive Committee constituted under sub-section (1) of Section 18 or, as the case may be, any other Committee constituted under Section 21;(h)"Register" means the register of shareholders kept in one or more books of the Corporation and includes the register of shareholders kept in computer floppies, diskettes, compact discs or any other electronic form under Section 6 as also the register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996;(i)"Section" means a section of the Act;(j)words and expressions used and not defined in these Regulations but defined in the Act shall have the meanings respectively assigned to them in the Act;
