Section 2(c) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
(c)"bank" means-(i)a banking company as defined in the Banking Regulation Act, 1949 (X of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (XXIII of 1955);(iii)subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (XXXVIII of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (V of 1970);(v)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949 (X of 1949);(vi)any other financial institution notified by the State Government by a notification in the Official Gazette as a bank for the purpose of this Act;
