Section 2(1A) in The Kerala Money-Lenders Act, 1958
(1A)"bank" means-(i)a banking company to which the Banking Regulation Act, 1949 (Central Act 10 of 1949), applies;(ii)The State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(iii)a subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(iv)the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (Central Act 18 of 1964);(v)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(vi)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (Central Act 21 of 1976);(vii)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings)Act, 1980 (Central Act 40 of 1980);(viii)the Export Import Bank of India established under the Export Import bank of India Act, 1981 (Central Act 28 of 1981);(ix)the National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981);(x)the Industrial Reconstruction Bank of India established under the Industrial Reconstruction Bank of India Act, 1984 (Central Act 62 of 1984);
