Section 2(d) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
(d)"banks" means-(i)a banking company as defined in the Banking Regulation Act, 1949 ;(ii)the State Bank of India constituted under the State Bank of India Act, 1955 ;(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Bank) Act, 1959 ;(iv)any of the banks mentioned in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertaking) Act 1970;(v)omitted by Haryana Act 17 of 1978.(vi)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vii)the Argo-Industries Corporation as defined in sub-clause (c);(viii)the Agricultural Finance Corporation Limited, a comparty incorporated under the Companies Act, 1956; and(ix)any other financial institution notified by the State Government in the Official Gazette as a bank for the purposes of this Act;
