Section 2(1)(b) in Sick Textile Undertakings (Nationalisation) Act, 1974
(b)"bank" means -(i)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(iii)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(iv)any other bank, being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934);