Section 2(vii) in The National Co-Operative Development Corporation Act, 1962
(vii)produce of other allied activities, whether or not undertaken jointly with agriculture](aa)[ "bank" means a nationalised bank and includes a scheduled bank;] [Inserted by Act 3 of 1974, Section 3 (w.e.f. 7-4-1975)](ab)[ "Board" means the Board of Management of the Corporation constituted under section 10;] [Inserted by Act 3 of 1974, Section 3, (w.e.f. 1-4-1979)](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)] [Inserted by Act 45 of 2002 (w.e.f. 14.8.2002) ]
