Section 2 in The Rajasthan Khadi and Village Industries Board Act, 1955
2. Interpretation.
(1)In this Act, unless the context otherwise requires-(a)"Board" means the Rajasthan Khadi and Village Industries Board constituted under section 3;(aa)[ "Commission" means the Khadi and Village Industries Commission established under the Khadi and Village Industries Commission Act, 1956 (Central Act 61 of 1956)] [Inserted by Rajasthan 20 of 1964.];(i)a banking company as defined in section 5(c) of the Banking Regulation Act, 1948 (Central Act 10 of 1949);(ii)Reserve Bank of India as established by the Reserve Bank of India Act, 1934 (Central Act 11 of 1934) and a scheduled bank as defined in the said Act;(iii)State Bank as constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955), including its subsidiary banks as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(iv)a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970); and(v)such other banking or financing institution as the State Government may, by notification in the Official Gazette, specify as a commercial bank for the purposes of this Act.](aaa)[ "Commercial bank" means- [Inserted by Rajasthan 4 of 1975.](b)"Khadi" means any handloom cloth woven from yarn handspun in India;(c)"prescribed" means prescribed by rules made under this Act; [x x x] [Omitted by Rajasthan 41 of 1960.](cc)[ 'State" means the State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956); and] [Inserted by Rajasthan 41 of 1960.](d)"Village Industries" includes such industries as may be recommended from time to time by the Khadi and Village Industries Board appointed by the Central Government and such other industries, as may be determined by the Board to be village industries.(2)[x x x] [Omitted by Rajasthan 41 of 1960.]
