Section 2(d) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(d)banks means(i)a banking company;(ii)a corresponding new bank;(iii)State Bank of India;(iv)a subsidiary bank; or(v)a Regional Rural Bank;(vi)[ a multi-State co-operative bank;] [Inserted by Act No. 1 OF 2013].
