Section 2(b) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(b)"banking company" means any company which transacts the business of banking in India and includes the State Bank, [and a subsidiary bank] but does not include the [Tamil Nadu Industrial Investment Corporation Limited] [ Substituted by Act 56 of 1974, Section 3 and Schedule II, for " Madras Industrial Investment Corporation Limited" (w.e.f. 20.12.1974).];
