(1A)"banker" includes a bank and any person acting as a banker;';(b)in clause (5), the following long line shall be added at the end, namely: -"but does not include a debenture;";(c)after clause (7), the following clauses shall be inserted, namely: -'(7A) "clearance list" means a list of transactions of sale and purchase relating to contracts traded on the stock exchanges submitted to a clearing corporation in accordance with the law for the time being in force in this behalf;
