Section 2(1) in The Bombay Money Lenders Act, 1946
(1)[ "bank" means a banking company as defined in the Banking Companies Act, 1949 (X of 1949) and includes the Reserve Bank of India, the State Bank of India and any other banking institution notified by the Central Government under section 51 of the Banking Companies Act, 1949 (X of 1949);] [This clause was substituted by Bombay 50 of 1959, section 4(c) (i).]
