Section 2(1) in The Bombay Money-Lenders Act, 1946
(1)[ "bank" means a banking company as defined in the Banking Regulation Act, 1949 and includes, - [Clause (1) was substituted for the original by Maharashtra 76 of 1975, Section 2(a).](i)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934;(ii)the State Bank of India constituted under the State Bank of India Act, 1955;(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970; and(v)any other banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949;]
