Section 2 in Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"competent authority" means the authority appointed under Section 4:(b)"deposit" means the deposit of a sum of money either in lumpsum or instalments made with a financial establishment for a fixed period, for interest or return in any kind;(c)[ "Financial Establishment" means any person or group of individuals accepting deposit 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] [Substituted by Act No. 12 of 2003, dated 14.7.2003.].(d)"Government" means the State Government of Andhra Pradesh;(e)" Notification" means the notification published in Andhra Pradesh Gazette and the word "notified" shall be construed accordingly; and(f)"prescribed" means prescribed by rules made under this Act;
