Section 2(1) in Tamil Nadu Money-Lenders Act, 1957
(1)[ "bank" means - [Clauses (1), (1-A) and (2) were substituted for original clauses (1) and (2) by section 2(i) of the Tamil Nadu.](a)a banking company to which the Banking Regulation Act, 1949 (Central Act X of 1949) applies;(b)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(c)a subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(d)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(e)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (Central Act 21 of 1976);(f)the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (Central Act 18 of 1964);(g)the Agricultural Refinance and Development Corporation established under the Agricultural Refinance and Development Corporation Act, 1963 (Central Act 10 of 1963);(h)the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (Central Act 31 of 1956);(i)the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948 (Central Act XV of 1948);(j)the Tamil Nadu Industrial Investment Corporation Limited; and(k)any other financial or banking institution notified in this behalf by the Government in the Tamil Nadu Government Gazette;(1-A) "citizen of India" means a person who is a citizen of India within the meaning of Part II of the Constitution of India and the Citizenship Act, 1955 (Central Act LVII of 1955);
