Section 2(e) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
(e)"Credit Agency" 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)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 and Transfer of Undertakings) Act, 1970;(v)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vi)Agro-Industries Corporation as defined in clause (c);(vii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956; and
