Section 45A(b) in The Reserve Bank of India Act, 1934
(b)“borrower” means any person to whom any credit limit has been sanctioned by any banking company, whether availed of or not, and includes—(i)in the case of a company or corporation, its subsidiaries;(ii)in the case of a Hindu undivided family, any member thereof or any firm in which such member is a partner;(iii)in the case of a firm, any partner thereof or any other firm in which such partner is a partner; and(iv)in the case of an individual, any firm in which such individual is a partner;
