Section 2(a2) in The Bihar Bhoodan Yagna Act, 1954
(a2)[ "Bank" means- [Inserted by Act 8 of 1981.](i)a banking company as defined in the Banking Regulation Act, 1949 (10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(iv)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (21 of 1976);(v)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (10 of 1963); and(vi)the Agricultural Finance Corporation Ltd., a Company incorporated under the Companies Act, 1956 (1 of 1956)];
