Section 2(2) in The Small Industries Development Bank Of India Act, 1989
(2)carries on the whole or part of his business, at the time of commencement of any legal proceedings against him under this Act, or(ii)the cause of action for such legal proceedings, wholly or in part, arises;(d)"Development Bank" means the Industries Development Bank of India established under section 3 of the Industries Development Bank of India Act, 1964 (18 of 1964);(e)"Director" means a Director nominated under sub-section (1) of section 6 and includes the [Chairman and Managing Director and whole-time Director] [ Substituted by Act 7 of 2000, Section 2, for " Managing Director" (w.e.f. 27.3.2000).];(f)"export" means export from India of products or services of any industrial concern in small-scale sector;(fa)[ "General Insurance Corporation" means the General Insurance Corporation of India formed under section 9 of the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972);] [ Inserted by Act 7 of 2000, Section 2 (w.e.f. 27.3.2000).](g)"import" means import into India of services or goods including all materials, commodities and articles in a solid, liquid or gaseous state and all forms of energy for the use of any industrial concern in the small-scale sector;(h)[ "industrial concern in the small scale sector" means any concern engaged or to be engaged in,- [ Substituted by Act 53 of 2003, Section 12 and Sch., for Clause (h)(w.e.f. 2.7.2004).](i)the manufacture, preservation or processing of goods;(ii)shipping;(iii)mining including development of mines;(iv)the hotel industry;(v)the transport of passengers or goods by road or by water or by air or by ropeway or by lift;(vi)the generation, storage or distribution of electricity or any other form of energy;(vii)the maintenance, repair, testing or servicing of machinery or equipment of any description or vehicles or vessels or motor boats or trailers or tractors;(viii)assembling, repairing or packing any article with the aid of machinery or power;(ix)the setting up of, or development of, an industrial area or an industrial estate;(x)fishing or providing shore facilities for fishing or maintenance thereof;(xi)providing special or technical knowledge or other services for the promotion of industrial growth;(xii)providing engineering, technical, financial, management, marketing or other services or facilities for industry;(xiii)service industry such as altering, ornamenting, polishing, finishing, oiling, washing, cleaning or otherwise treating or adapting any article or substance with a view to its use, sale, transport, delivery or disposal;(xiv)providing medical, health or other allied services;(xv)providing services relating to information technology, telecommunication or electronics;(xvi)leasing, sub-leasing or giving on hire-purchase of industrial plants, equipments, machinery or other assets including vehicles, ships and aircraft;(xvii)such other activity as the Central Government may, having regard to the objects of this Act, by notification, specify in this behalf; or(xviii)the research and development of any concept, technology, design, process or product whether in relation to any of the matters afore-said, including any activities specified under sub-clause (xvii), or any other matter and which is regarded as a small-scale undertaking under section 11B of the Industries (Development and Regulation) Act, 1951 (65 of 1951);Explanation .-The expression "processing of goods" includes any art or pro-cess for producing, preparing or making an article by subjecting any material to a manual mechanical, chemical, electrical or any other like operation;](ha)[ "Life Insurance Corporation" means the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956);] [ Inserted by Act 7 of 2000, Section 2 (w.e.f. 27.3.2000).][* * *] [ Clause (i) omitted by Act 7 of 2000, Section 2 (w.e.f. 27.3.2000).](j)"National Small Industries Corporation" means the National Small Industries Corporation Limited registered under the Companies Act, 1956 (1 of 1956);(k)"notification" means a notification published in the Official Gazette;(l)"prescribed" means prescribed by regulations made under this Act;(la)"public sector bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), a corresponding new Bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);[(l-b) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934(2 of 1934); [ Inserted by Act 53 of 2003, Section 12 and Sch. (w.e.f. 2.7.2004).](l-c) "scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934(2 of 1934);](m)"Small Industries Bank" means the Small Industries Development Bank of India established under sub-section (1) of section 3;(n)"State Small Industries Corporation" means a State Corporation, registered under the Companies Act, 1956 (1 of 1956), for small industries in a State;(o)"State Financial Corporation" means a financial corporation established under section 3 or section 3-A or an institution, notified under section 46 of the State Financial Corporations Act, 1951 (63 of 1951);(p)"State Industrial Development Corporation" means a State Corporation registered under the Companies Act, 1956 (1 of 1956), for the development of industries in a State;[* * *] [ Clause (q) omitted by Act 53 of 2003, Section 12 and Sch. (w.e.f. 2.7.2004).]
