Section 2(25) in The Orissa Land Reforms Act, 1960
(25)[ "public financial institution" means - [Inserted vide Orissa Act No. 9 of 1974.](i)a banking company within the meaning of the Banking Regulation Act, 1949 (Act 10 Of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act 23 of 1955);(iii)a subsidiary Bank within the meaning of the State Bank of India (Subsidiary Banks) Act, 1959 (Act 38 of 1959);(iv)a corresponding new Bank with the meaning of the Banking Companies (Acquisition and Transfer of Undertakings) Act 1970 (Act 5 Of 1970);(v)the Agricultural Refinance Corporation established under the Agricultural Refinance Corporation Act, 1963 (Act 10 of 1963);(vi)the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (Act 18 of 1964):(vii)the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948 (Act 15 of 1948); and(viii)the Orissa State Financial Corporation established under the State Finance Corporation Act, 1951 (Act 63 of 1951);]
