Section 2(1) in The Karnataka Money-Lenders Act, 1961
(1)“bank” means,-(i)a banking company to which the Banking Regulation Act, 1949 (Central Act 10 of 1949) applies;(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(iii)a subsidiary bank defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(iv)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(v)a regional rural bank established under the Regional Rural Banks Act, 1976 (Central Act 21 of 1976);(vi)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act 40 of 1980);(vii)the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (Central Act 18 of 1964);(viii)the National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981);(ix)the Export Import Bank of India established under the Export Import Bank of India Act, 1981 (Central Act 11 of 1959);”.(x)the Industrial Finance Corporation of India established under the Industrial Finance Corporation of India Act, 1948 (Central Act 15 of 1948);(xi)State Financial Corporations established under the State Financial Corporation, Act, 1951 (Central Act 63 of 1951);(xii)the Industrial Reconstruction Bank of India established under the Industrial Reconstruction Bank of India Act, 1984 (Central Act 62 of 1984);(xiii)the Industrial Credit and Investment Corporation of India Limited, a company incorporated under the Indian Companies Act, 1913 (Central Act 7 of 1913).(xiv)the Agricultural Finance Corporation Limited a company incorporated under the Companies Act, 1956;
