Section 2(1) in The Bengal Money-Lenders Act, 1940
(1)[ "bank" means a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949, and includes-] [[Clause (1) first substituted by W.B. Act 21 of 1965, then again substituted by W.B. Act 18 of 1966 and finally subsection by W.B. Act W.B. Act 30 of 1975. Previous clause (1) was as under:-
