Section 2(1) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(1)"Bank" means a banking company or a co-operative bank to which the Banking Regulation Act, 1949 applies and includes,-(a)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(b)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks Act, 1959 (38 of 1959);(c)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), or, as the case. may be, under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980); and(d)any other banking institution referred to in section 51 of the Banking. Regulation Act, 1949 (10 of 1949);
