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Export-Import Bank of India Act, 1981 2. Definitions.- In this Act, unless the context otherwise requires,-- a. "Board" means the Board of Directors of the Exim Bank referred to in section 6; b. "Development Bank" means the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (18 of 1964); c. "Exim Bank" means the Export-Import Bank of India established under section 3; d. "export" and "import" mean, respectively, export from or import into India or any other country of goods or services, or both; e. "goods" includes all materials, commodities and articles in a solid, liquid or gaseous state and all forms of energy; f. "notification" means a notification published in the Official Gazette; g. "prescribed" means prescribed by regulations made under this Act; h. "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934); i. "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); j. "services" includes,-- i. providing personnel (including skilled or unskilled workmen and persons for rendering technical or other services) for the purposes of any work or project (by whatever name called) or any activity; ii. transferring of technology, including transferring, or securing the transfer of rights, knowhow, expertise’s or other skill with respect to any patent, invention, model, design, secret formula or process or similar property; iii. furnishing any information, blueprints, plans, or advice with respect to any matter; and iv. Making available any other resources.    |
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