Section 2(i) in The Maharashtra State Security Corporation Act, 2010
(i)"Financial Institution" means an Institution or organisation which collects funds from the public and places them in financial assets, offers financial services, like a Bank, Stock Exchange, Reserve Bank of India, ICICI, Industrial Development Bank of India, etc., or brokerage and insurance company that offers financial services such as deposit taking, mutual fund, checking accounts, loans, or various investment services including insurance;
