Section 2(k) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(k)"new banking company" means a banking company which begins to transact the business of banking after the commencement of this Act under a license granted to it under section 22 of [the Banking Regulation Act, 1949 (10 of 1949)] [ Substituted by Act 56 of 1968, Section 2, for " the Banking Companies Act, 1949" .], [* * *] [ Certain words omitted by Act 1 of 1984, Section 56 (w.e.f. 15.2.1984).];(kk)[ "new co-operative bank" means a co-operative bank which begins to transact the business of banking after the commencement of the Deposit Insurance Corporation (Amendment) Act, 1968 (56 of 1968), under a license granted to it under section 22 of the Banking Regulation Act, 1949 (10 of 1949), and includes a primary credit society becoming a primary co-operative bank after such commencement;] [ Inserted by Act 56 of 1968, Section 3.]
