Section 2 in The Small Industries Development Bank Of India (General Regulations), 2000*
2. Definitions .-In these regulations, unless the context otherwise requires,-
(a)"The Act" means the Small Industries Development Bank of India Act, 1989 (39 of 1989);(b)"beneficial owner" means the beneficial owner as defined under clause (a) of sub-section (1) of section 2 of the Depositories Act, 1996 (22 of 1996);(c)"depository" shall mean a depository as defined under clause (e) of sub-section (1) of section 2 of the Depositories Act, 1996 (22 of 1996);(d)"Form" means a form appended to these regulations;(e)"member" means a member of Executive Committee constituted under sub-section (1) of section 12 of the Act, or as the case may be, any other committee constituted under sub-section (3) of section 12 of the Act;(f)"register" means the register of shareholders kept in one or more books of the Small Industries Bank and includes the register of shareholders kept in computer floppies, diskettes, compact disk or in any other electronic form under section 20-B of the Act, as also the register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996 (22 of 1996);(g)words and expressions used and not defined in these regulations but defined in the Act shall have the meanings respectively assigned to them in the Act.
