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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(c) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(c)"Bank" means a banking company as defined in the Banking Regulation Act, 1949 (No. 10 of 1949) and includes-
(i)the State Bank of India constituted under the State Bank of India Act, 1955 (No. 23 of 1955);
(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (No. 38 of 1959);
(iii)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (No. 5 of 1970);
(iv)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (No. 10 of 1963);
(v)the Madhya Pradesh State Agro Industries Development Corporation Ltd., Bhopal;
(vi)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (No. 1 of 1956);
(vii)a financing bank as defined in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961); and
(viii)any other banking institution that may be notified by the State Government to be a bank for the purpose of this Act;