Section 2(4) in The U.P. Debt Redemption Act, 1940
(4)"bank" means a company which carries on the business of banking and was before the first day of June, 1940, registered under any of the enactments relating to companies for the time being in force [in India or] [Inserted by the A.O. 1950.] in the United Kingdom or in any of the colonies or dependencies thereof [* * *] [The words in British India or in any 'Indian State' omitted by A.O. 1950.] or incorporated by an Act of Parliament [of the United Kingdom] [Inserted by A.O. 1950.] or by Royal Charter or Letters Patent or by [Central Act] [Substituted by A.O. 1950 for the 'Central Legislature'.];
