Section 2(b) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004
(b)"Deposit" includes and shall be deemed always to have included any receipt of money or acceptance of any valuable commodity by any Financial Establishment to be returned after a specified period or otherwise, either in cash or in kind or in the form of a specified service with or without any benefit in the form of interest, bonus, profit or in any other form, but does not include-(i)amounts raised by way of share capital or by way of debenture, bond or any other instrument covered under the guidelines given and regulations made, by the Securities and Exchange Board of India, established under the Securities and Exchange Board of India Act, 1992 (Central Act 15 of 1992);(A)the Industrial Development Bank of India;(B)a State Financial Corporation;(C)any financial institution specified in or under section 4A of the Companies Act, 1956 (Central Act 1 of 1956); or(D)any other institution that may be specified by the Government in this behalf;(v)amounts received in the ordinary course of business by way of,(A)security deposit;(B)dealership deposit;(C)earnest money; and(D)advance against order for goods or services;(vi)any amount received from an individual or a firm or an association of individuals registered under any enactment relating to money lending which is for the time being in force in the Union territory of Puducherry; and(vii)any amount received by way of subscriptions in respect of a Chit.(ii)amounts contributed as capital by partners of a firm;(iii)amounts received from a Scheduled Bank or a co-operative bank or any other banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949);(iv)any amount received from, -
