Section 2(e) in The Banking Regulation (Companies) Rules, 1949
(e)"place of business" of a banking company includes any sub-office, pay-office, sub-pay-office and any place of business at which deposits are received, [cheques cashed, moneys lent or any other form of business referred to in sub-section (1) of section 6 of the Act is transacted.] [Substituted by G.S.R. 921, dated 3.7.1965, for " cheques cashed or moneys lent" (w.e.f. 3.7.1965). ]
