Section 2(1) in The Punjab Registration of Money Lenders Act, 1938
(1)"Bank" means a company carrying on the business of banking and registered under any of the enactments relating to companies for the time being in force in the United Kingdom or in any of the Colonies or Dependencies thereof or in any Part A State or Part C State or incorporated by an Act of Parliament of the United Kingdom or by Royal Charter of Letters Patent or by any Act of Parliament.
