Section 3 in The National Co- Operative Development Corporation (Amendment) Act, 2002
3. Amendment of section 2.- In section 2 of the principal Act,-
(i)for clause (a), the following clause shall be substituted, namely:-' (a)" agricultural produce" includes the following:-(i)edible and non- edible oil seeds;(ii)cattle feed, including oilcakes and other ingredients;(iii)produce of horticulture and animal husbandry;(iv)produce of forestry;(v)produce of poultry farming;(vi)produce of pisciculture; and(vii)produce of other allied activities, whether or not undertaken jointly with agriculture;';(ii)after clause (ab), the following clause shall be inserted, namely:-(aba)" Central financing institution" means Industrial Development Bank of India established under sub- section (1) of section 3 of the Industrial Development Bank of India Act, 1964 (18 of 1964) or the Industrial Finance Corporation of India Limited, a company formed and registered under the Companies Act, 1956 (1 of 1956), or the Industrial Credit and Investment Corporation of India Limited, a Company formed and registered under the Indian Companies Act, 1913 (7 of 1913 );(iii)for clauses (b) and (c), the following clauses shall be substituted,namely:-(b)" Central Warehousing Corporation" means the Central Warehousing Corporation established under sub- section (1) of section 3 of the Warehousing Corporations Act, 1962 (58 of 1962 );(c)" co- operative society" means a society registered or deemed to be registered under the Co- operative Societies Act, 1912 (2 of 1912 ) or under the Multi- State Co- operative Societies Act, 1984 (51 of 1984 ) or under any other law with respect to co- opera ive societies for the time being in force in any State, which is engaged in any of the activities specified in sub- section (1) of section 9 and includes a Co-operative Land Development Bank, by whatever name called;(iv)after clause (db), the following clauses shall be inserted, namely:-(dba)" industrial goods" means the products of industrial co- operatives or cottage and village industries or products of allied industries in the rural area and includes any handicrafts or rural crafts;(dbb)" livestock" includes all animals to be raised for milk, meat, fleece, skin, wool and other by- products;(v)for clause (dd), the following clause shall be substituted, namely:-' (dd)" nationalised bank" means a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970 ) or under section 3 of the Banking Companies (Acquisition and Transfer of Undert kings) Act, 1980 (40 of 1980 );';(vi)after clause (e), the following clause shall be inserted, namely:-(ea)" notified services" means any service which the Central Government may, by notification in the Official Gazette, declare to be notified services for the purposes of this Act;(vii)for clause (h), the following clauses shall be substituted, namely:-(h)" State Bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955 ) or any of the subsidiary banks of the State Bank of India;(ha)" State Co- operative Bank" has the same meaning as in the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981 ).
