Section 2(1)(d) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

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State of Gujarat - Subsection

Section 2(1)(d) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

(d)"bank" means-

(i)a banking company as defined in the Banking Regulation Act, 1949; (X of 1949)

(ii)the State Bank of India constituted under the State Bank of India Act, 1955; (XXI of 1955).

(iii)Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959; (XXXVIII of 1959).

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

(v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949; (X of 1949).

(vi)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act; 1963; (10 of 1963).

(vii)any Agro-Industries Corporation;

(viii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956; (I of 1956).

(ix)any other financial institution notified by the State Government in the Official Gazette as a Bank, for the purposes of this Act.

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State of Gujarat - Subsection

Section 2(1)(d) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979