The Schedule

(See section 12)

Amendments to Certain Enactments

Part I

Amendments to The Reserve Bank of India Act, 1934

(2 of 1934)

Amendments

1. In section 2, clause (bvii) shall be omitted.

2. In section 17,-

(a) in sub-sections (4G) and (4H), the words "the Development Bank or" shall be omitted;

(b) in sub-sections (4-I), (8A) and (12B), the words "the Development Bank" shall be omitted.

3. In section 42, in sub-section (1), in the Explanation, in clause (c), in sub-clause (ii), the words "or from the Development Bank" shall be omitted.

4. In section 45-I, in clause (bb), in sub-clause (iv), the item (a) shall be omitted.

5. In section 46C, in sub-section (2), clauses (a) and (b) shall be omitted.

Part II

Amendments to The Banking Regulation Act, 1949

(10 of 1949)

Amendments

1. In section 5, clause (ffa) shall be omitted.

2. In section 34A, in sub-section (3), the words "the Development Bank" shall be omitted.

3. In section 36AD, in sub-section (3), the words "the Development Bank," shall be omitted.

Part III

Amendment to The Industrial Disputes Act, 1947

(14 of 1947)

Amendment

In section 2, in clause (bb), the words "the Industrial Development Bank of India" shall be omitted.

Part IV

Amendments to The Small Industries Development Bank of India Act, 1989

(39 of 1989)

Amendments

In section 2,-

(a) for clause (h), the following clause shall be substituted, namely:-

"(h) "industrial concern in the small scale sector" means any concern engaged or to be engaged in,-

(i) the manufacture, preservation or processing of goods;

(ii) shipping;

(iii) mining including development of mines;

(iv) the hotel industry; 7

(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 aforesaid, 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 process for producing, preparing or making an article by subjecting any material to a manual, mechanical, chemical, electrical or any other like operation.;

(b) after clause (la), the following clauses shall be inserted, namely:-

"(lb) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934);

(lc) "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);;

(c) clause (q) shall be omitted.

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