Section 2(1) in The Punjab Debtors' Protection Act, 1936
(1)"Bank" means a company carrying on the business of banking and registered under any of enactments relating to companies for the time being in force in the United Kingdom, or in any of the Colonies or Dependencies thereof, or in [any Part A State or Part C State] [Substituted for the words 'British India' by the Adaptation of Laws (Third Amendment) Order, 1951.], or incorporated by the Act of Parliament [of the United Kingdom] [Inserted by ibid.], or by Royal Charter or Letters Patent or by any Act of [Parliament] [Susbtituted for the words 'The Central Legislature' by ibid. The words 'The Central Legislature' had been substituted for 'the Indian Legislature' by the Government of India (Adaptation of Indian Laws) Order, 1937.].
