Section 2(i) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(i)a public financial institution within the meaning of section 4-A of the Companies Act, 1956 (1 of 1956);(ia)[ the securitisation company or reconstruction company which has obtained a certificate of registration under sub-section (4) of section 3 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);] [Inserted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 19 (w.e.f. 11.11.2004).](i)notification means a notification published in the Official Gazette;(ib)[ a debenture trustee registered with the Board and appointed for secured debt securities;] [Inserted by Act No. 44 of 2016.](ii)such other institution as the Central Government may, having regard to its business activity and the area of its operation in India, by notification, specify;(ha)[ "financial lease" means a lease under a lease agreement of tangible asset, other than negotiable instrument or negotiable document, for transfer of lessor's right therein to the lessee for a certain time in consideration of payment of agreed amount periodically and where lessee becomes the owner of the such assets at the expiry of the term of lease or on payment of the agreed residual amount, as the case may be;] [Inserted by Act No. 44 of 2016.]
