Section 2 in The Goa Protection of Interests of Depositors (in Financial Establishments) Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means the authority appointed by the Government under section 4;(b)"deposit" means the deposit of a sum of money made with a financial establishment for a fixed period, for interest or return of any kind;(c)"financial establishment" means an individual, an association of individuals or a firm carrying on the business of receiving deposits under any Scheme or arrangement or in any other manner but does not include a company registered under the Companies Act, 1956, or 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 section 5(c) of the Banking Regulation Act, 1949 (Central Act X of 1949) or a non-banking financial company as defined in clause (f) of section 45-I of the Reserve Bank of India Act, 1934 (Central Act 2 of 1934);(d)"Government" means the Government of Goa.
