Section 2 in Punjab Women and Children Development and Welfare Corporation Act, 1979
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"bank" means -(i)a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1956);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(iv)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(v)a regional rural bank established under sub-section (1) of section 3 of the Regional Rural Banks Act, 1976 (Central Act 21 of 1976);(vi)the Agricultural Refinance and Development Corporation established under section 3 of the Agricultural Refinance and Development Corporation Act, 1963 (Central Act 10 of 1963); and(vii)the Agricultural Finance Corporation Ltd., a company incorporated under the Companies Act, 1956 (Central Act 1 of 1956);(b)"Board" means the Board of Directors of the Corporation;(c)"Chairman" means the Chairman of the Corporation;(d)"Corporation" means the Punjab Women and Children Development and Welfare Corporation;(e)"Government" means the Government of the State of Punjab;(f)"Managing Director" means the Managing Director of the Corporation; and(g)"prescribed" means prescribed by rules made under this Act.
