Section 2(4) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
(4)"Financial Establishment" means any person or a 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 (Central Act X of 1949);
