Section 2(d) in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
(d)"bank" 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 Banks) Act, 1959;(iv)any of the banks mentioned in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949;(vi)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vii)the Agro-Industries Corporation as defined in clause (c);(viii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956; [***] [Omitted 'and' by Act No. 12 of 2014, dated 30.6.2014](ix)any other financial institution notified by the State Government in the Official Gazette as a bank for the purposes of this Act [; and] [Substituted ';' by Act No. 12 of 2014, dated 30.6.2014](x)[ the Punjab State Co-operative Bank, the Central Co-operative Banks, Urban Co-operative Banks, Primary Co-operative Agriculture Development Banks, Primary Co-operative Societies granting financial assistance to its members, registered under the Punjab Co-operative Societies Act, 1961;] [Added by Act No. 12 of 2014, dated 30.6.2014]
