Section 2 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
2. Definitions.
(1)In this Act, unless the context otherwise requires-(a)"Board" means the Board of Directors of the Madhya Pradesh State Co-operative Agriculture and Rural Development Bank Limited;(b)"State Development Bank" means the Madhya Pradesh State Co-operative Agriculture and Rural Development Bank Limited, registered or deemed to be registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961);(c)"District Development Bank" means a District Co-operative Agriculture and Rural Development Bank registered or deemed to be registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961);(d)"Loanee" means the person to whom loan is advanced by the State Development Bank or a District Development Bank on security as provided in sub-section (1) of Section 15;(e)"National Bank" means National Bank for Agriculture and Rural Development established under Section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (No. 61 of 1981);(f)"Security" means the security as referred to in sub-section (1) of Section 15 to secure the repayment of loan;(g)"Sinking Fund" means a fund established and maintained by the State Development Bank for redemption of ordinary' debentures;(h)"Trustee" means the Trustee referred to in Section 7.(2)Words and expressions used in this Act and not defined herein hut defined in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961), and the Rules made thereunder, shall have the meaning assigned to them in that Act.
