Section 2 in The State Agricultural Credit Corporations Act, 1968
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"agricultural marketing society" means a co-operative society the objects of which include the marketing of agricultural produce;(b)"agricultural operation" includes animal husbandry, dairy farming, pisciculture and poultry farming.Explanation.--The expression "pisciculture" includes the development of fisheries, both inland and marine, catching of fish and all activities connected therewith or incidental thereto;(c)"agricultural processing society" means a co-operative society the objects of which include the processing of agricultural produce;(d)"agricultural produce" includes the produce of an agricultural operation;(e)"appropriate Government" means,-(i)in relation to any Corporation established in a Union territory, the Central Government, and(ii)in relation to any corporation established at any other place, the State Government;(f)"banking company" has the meaning assigned to it in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);(g)"Board" means the Board of directors of the Corporation;(h)"co-operative farming society" means a co-operative society the objects of which include the cultivation of land on a co-operative basis;(i)"Corporation", in relation to a State or Union territory, means the Agricultural Credit Corporation established under section 3 in that State or Union territory, as the case may be;(ii)["corresponding new bank" means a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970)] [Inserted by Act 5 of 1970, Section 20 (w.e.f. 19-7-1969)] [or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980)]; [Inserted by Act 40 of 1980, Section 20 (w.e.f. 15-4-1980)](j)"director" means a member of the Board;(k)"Food Corporation" means the Food Corporation of India established under the Food Corporations Act, 1964 (27 of 1964);(l)"prescribed" means prescribed by rules made under this Act;(m)"Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934);(n)"subsidiary banks" has the meaning assigned to it in the State Bank of India (subsidiary Banks) Act, 1959 (38 of 1959);(o)"Central Co-operative Bank", "co-operative Bank", "Co-operative Society", Primary Agricultural Credit Society", "Scheduled Bank", "State Bank" and "State Co-operative Bank", have the meanings respectively assigned to them in section 2 of the Reserve Bank of India Act, 1934 (2 of 1934).
