Section 2(c) in Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999
(c)[ "Financial Establishment" means any person or group of individuals accepting deposit under any scheme or arrangement or in any other manner but does not include a corporation or a co-operative society owned or controlled by any State Government or the Central Government or a banking company as defined under clause (c) of Section 5 of the Banking Regulation Act, 1949] [Substituted by Act No. 12 of 2003, dated 14.7.2003.].
