Section 2 in Public Moneys (Recovery of Dues) Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires -(a)'Corporation' means the Uttar Pradesh Financial Corporation established under the State Financial Corporations Act, 1951;(b)'financial assistance' means any financial assistance-(i)for establishing, expanding or running any industrial undertaking; or(ii)for purposes of vocational training; or(iii)for the development of animal husbandry; or(iv)for purposes of any other kind of planned development; or(v)for relief against distress;(c)'industrial concern' shall have the meaning assigned to the expression in the State Financial Corporations Act, 1951 as amended from time to time;(d)'industrial undertaking' includes any undertaking for the manufacture, preservation or processing of goods or mining or the hotel industry or the transport of passengers or goods or the generation or distribution of electricity or any other form of power, or for the development of any contiguous area of land as an industrial estate:Explanation. - The expression 'processing of goods' includes any art or process for producing, preparing or making an article by subjecting any material to a manual, mechanical, chemical, electrical or any other like operation);(e)'State Government' means the Government of Uttar Pradesh.
