Section 2(1)(b) in The Textile Undertakings (Nationalisation) Act, 1995

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(b)"bank" means-

(i)the State Bank of India constituted under the State Bank of India Act, 1955; (23 of 1955.)

(ii)a subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959; (38 of 1959.)

(iii)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act. 1970; (5 of 1970.)

(iv)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980; (40 of 1980.)

(v)any other bank, being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934; (2 of 1934.)

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