Section 2(d) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(d)"bank" means-(i)a banking company as defined in the Banking Regulation Ad, 1949 (Act X of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act XXIII of 1955);(iii)a subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Act XXXVII of 1959);(iv)a corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 (Act V of 1970);(v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (Act X of 1949);(vi)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (Act X of 1963);(vii)the Agro-Industries Corporation as defined in clause (c);(viii)Agricultural Finance Corporation Limited, a company incorporated under the Indian Companies Act, 1956 (Act I of 1956);(ix)a Regional Rural Bank established under the Regional Rural Bank Act, 1976 (Act 21 of 1976);(x)any other financial institution notified by the State Government in the official Gazette as a bank for the purpose of this Act.
