Section 2(2) in The Industrial Reconstruction Bank Of India Act, 1984
(2)and includes--(i)an undertaking owned, controlled or managed by a company, firm or other body corporate, which is, or is to be, so engaged,(ii)such other concern as the Central Government may, by notification in the Official Gazette, specify in this behalf.Explanation.--The expression "processing of goods" includes any art or process for producing, preparing or making an article 553 by subjecting any material to a manual, mechanical, chemical, electrical or any other like operation;(j)"nationalised bank" means a corresponding new bank as defined in section 2 of the--(i)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(ii)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);(k)"prescribed" means prescribed by rules made under this Act;(l)"public financial institution" means a public financial institution specified in, or under, section 4A of the Companies Act, 1956 (1 of 1956);(m)"Reconstruction Bank" means the Industrial Reconstruction Bank of India, established under section 3;(n)"regulation" means a regulation made under this Act;(o)"Reserve Bank" means the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934);(p)"share" means a share in the capital of the Corporation;(q)"shareholder" means a person registered by the Corporation as the holder of a share;(r)"scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(s)"State Bank" means the State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955);(t)"State co-operative bank" means the principal co-operative society in a State, the primary object of which is the financing of other co-operative societies in the State;(u)"State Financial Corporation" means a financial corporation established under section 3 or section 3A or an institution notified under section 46, of the State Financial Corporations Act, 1951 (43 of 1951);(v)"State level agency" means such institution or agency, operating in any State or Union territory, as may be specified as its agency by the Reconstruction Bank.
