Section 2(10A) in The Chandernagore Municipal Corporation Act, 1990
(10A)[ "corporate sector" means a financial institution.] [Clause (10A) inserted by West Bengal Act 30 of 1997.]Explanation. - "Financial institution" shall mean-(a)a bank to which the provisions of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, do not apply,(b)a financial institution which is not maintained or managed by the Central Government or the State Government,(c)a private company, or a limited company (being a public company), as defined in the Companies Act, 1956, not being a public financial institution within the meaning of section 4A of that Act, or(d)a co-operative society, by whatever name called, registered or deemed to have been registered under the West Bengal Cooperative Societies Act, 1983;
