Section 2(s) in The Assam Co-operative Societies Act, 1949
(s)"Bank" means-(i)A Banking Company as defined in the Banking Regulation Act, 1949.(ii)The State Bank of India constituted under the State Bank of India Act, 1955.(iii)A subsidiary Banks as defined in the State Bank of India (Subsidiary Banks) Act, 1959.(iv)A corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)The Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963.(iv)Agricultural Finance Corporation Limited, a company incorporated under the Indian Companies Act, 1956; and
