Section 3(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)'bank' means -(a)a banking company as defined in the Banking Regulation Act, 1949;(b)the State Bank of India constituted under the State Bank of India Act, 1955;(c)a subsidiary bank as defined in the State Bank of India (Subsidiary Bank) Act, 1959;(d)a "corresponding new bank" constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(e)a regional rural bank established under sub-section (1) of Section 3 of the Regional Rural Banks Act, 1976;(f)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949; or(g)any other banking or financial institution notified by the State Government as a bank for the purposes of this Act;
