Section 2(d) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011
(d)"Financial Establishment" means an individual or an association of individuals, a firm or a Company registered under the Companies Act, 1956 (1 of 1956). carrying on the business of receiving deposits under any scheme or arrangement or in any other manner but does not include 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 clause (c) of section 5 of the Banking Regulation Act, 1949; (10 of 1949).
