Section 3(14) in Insolvency And Bankruptcy Code, 2016
(14)"financial institution" means-(a)a scheduled bank;(b)financial institution as defined in section 45-I of the Reserve Bank of India Act, 1934;(c)public financial institution as defined in clause (72) of section 2 of the Companies Act, 2013; and(d)such other institution as the Central Government may by notification specify as a financial institution;
