Section 2(b) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(b)"Bank" means-(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 (25 of 1955),(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959),(iv)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (21 of 1976),(v)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970),(vi)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (10 of 1949),(vii)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (10 of 1963),(viii)the Agro-Industries Corporation as defined in clause (c) of section 2 of the Himachal Pradesh Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1972 (1 of 1973),(ix)the Agricultural Finance Corporation Limited, a company . incorporated under the Companies Act, 1956 (1 of 1956) and(x)any other financial institution notified by the State Government in the Official Gazette as bank for the purposes of this Act;
