Section 2(d) in The State Financial Corporations Act, 1951
(d)"prescribed" means prescribed by rules or regulations made under this Act;(da)[ the expression "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);] [ Substituted by Act 39 of 2000, Section 2, for " Development Bank" (w.e.f. 5-9-2000).]
