Section 2(1)(a) in The Payment And Settlement Systems Act, 2007

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

(a)"bank" means,--

(i)a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);

(ii)a post office savings bank;

(iii)a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);

(iv)a co-operative bank as defined in clause (cci) of section 5, as inserted by section 56, of the Banking Regulation Act, 1949 (10 of 1949); and

(v)such other bank as the Reserve Bank may, by notification, specify for the purposes of this Act;

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