Section 2(f) in The State Financial Corporations Act, 1951
(f)"scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(fa)[ "Small Industries Bank" means the Small Industries Development Bank of India established under sub-section (1) of section 3 of the Small Industries Development Bank of India Act, 1989 (39 of 1989);] [Inserted by Act 39 of 2000, Section 2 (w.e.f. 5-9-2000). ](fb)[] [ Clauses (ff) and (fff) relettered as Clauses (fb) and (fc) by Act 39 of 2000, Section 2 (w.e.f. 5-9 2000).] "State Co-operative Bank" shall have the meaning assigned to it in clause (f) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934);(fc)[] [ Clauses (ff) and (fff) relettered as Clauses (fb) and (fc) by Act 39 of 2000, Section 2 (w.e.f. 5-9 2000).] "State Government", in relation to a Union territory, means the Administrator thereof;
