Section 2(17) in West Bengal Municipal Corporation Act, 2006
(17)"corporate sector" means a financial institution.Explanation. - "Financial Institution" shall mean-(a)a bank, other than a bank to which the provisions of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, (5 of 1970) apply.(b)a financial institution which is not maintained or managed by the Central Government or the State Government.(c)a private company, or a limited company (being a public company), as defined in the Companies Act, 1956, (1 of 1956) not being a public financial institution within the meaning of section 4A of that Act, or(d)a co-operative society, by whatever name called, registered, or deemed to have been registered, under the West Bengal Co-operative Societies Act, 1983; (West Ben. Act XLV of 1983).
