Section 2 in The West Bengal Minorities Development And Finance Corporation Act, 1995
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)"the Corporation" means the West Bengal Minorities Development and Finance Corporation established under section 3;(b)"minorities" means the minorities based on religion such as Muslims, Christians, Sikhs, Buddhists, Zorestians (Parsis), Jains and Jews and such other minorities within the purview of article 29 of the Constitution of India as the State Government may, by notification, specify from time to time;(c)"minority occupation" means a traditional occupation followed by the minorities;(d)"notification" means a notification published in the Official Gazette-,(e)"prescribed" means prescribed by rules made under this Act.
