Section 2(d) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011
(d)'Micro Finance Institution (MFI)' means any person, partnership firm, group of persons, including a Company registered under the provisions of the Companies Act 1956, (Central Act 1 of 1956) a Non-Banking Finance Company as defined under the Reserve Bank of India Act, 1934, (Central Act 2 of 1934) a Society registered under the Andhra Pradesh Co-operative Societies Act, 1964, (Act 7 of 1964) or the Andhra Pradesh Societies Registration Act, 2001 (Act 35 of 2001) and the like, in whichever manner formed and by whatever name called, whose principal or incidental activity is to lend money or offer financial support of whatsoever nature to the below poverty line population;
