Section 2(b) in Tripura Public Demand Recovery Act, 2000
(b)"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)a corresponding new bank constituted under the Banking Companies (Acquisition & Transfer of Undertakings) Act, 1980;(v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 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;
