Section 2(d) in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011
(d)"Micro Finance Instituiion (MFI)" means any person, partnership firm, group of persons, including a Company registered under the provisions of the [Companies Act 1956,] [Please also see now relevant provisions of the Companies Act, 2013 (Central Act No.18 of 2013).](Central Act 1 of 1956.) a Non-Banking Finance Company as defined under the Reserve Bank of India Act, 1934,(Central Act 2 of 1934.) a Society registered under [the Telangana Co-operative Societies Act, 1964,] [Adapted by G.O.Ms.No.53, Agriculture & Co-operation (Coop.II) Department, dated 20.05.2016.](Act 7 of 1964.) or [the Telangana Societies Registration Act, 2001,] [Adapted by G.O.Ms.No.20, Revenue (Regn - II) Department, dated 18.08.2014.](Act 35 of 2001.) and the like, in whichever manner formed and by whatever name called, whose principal or incidental activity is to lend money or offer financial support of whatsoever nature to the below poverty line population;
