Section 2(5) in Karnataka Command Areas Development Act, 1980
(5)"credit agency" 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 Bank 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 and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 ;(vi)the Agro-Industries Corporation as defined in clause (c) of section 2 of the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 ;(vii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 ; and(viii)any other financial institution notified by the State Government as a credit agency for the purpose of this Act ;
