Section 2 in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"bank" means-(i)a banking company as defined in the Banking Regulation Act, 1949 (No. 10 of 1949);(ii)a scheduled bank as defined in the Reserve Bank of India Act, 1934 (11 of 1934);(iii)a financing bank as defined in the Madhya Pradesh Cooperative Societies Act, 1960 (No. 17 of 1961);(b)"board" means the Board of Directors of the Nigam constituted under Section 7;(c)"financing institution" means any statutory corporation or other body corporate established in India which has one of the objects of the financing of agriculture in India and which is notified by the State Government to be a financing institution for the purposes of this Act;(d)"land" shall have the same meaning as assigned to that expression under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(e)"Nigam" means the Madhya Pradesh Rajya Pashudhan Evam Kukkut Vikas Nigam established under this Act;(f)"Project" means any project of or scheme for livestock and poultry development approved under Section 22;(g)"regulations" means regulations made by the Nigam under Section 38;(h)[ "year" means a period commencing from the 1st April and ending on the 31st March.] [Substituted by M.P. Act No. 22 of 1989.]
