Section 2(i) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(i)"Bank" means a banking company, as defined in Section 5 of the Banking Regulation Act, 1949 (X of 1949) and includes the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959) and any other financial institution as the State Government may, by notification specify in this behalf;
