Section 2(1)(b) in The Bonded Labour System (Abolition) Ordinance, 1975

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(b)"bank" means a banking company as defined in section 5(c) of the Banking Regulation Act, 1949 (Central Act 10 of 1949) and includes-

(i)the State Bank of India constituted by the State Bank of India Act, 1955 (Central Act 23 of 1955);

(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);

(iii)a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 38 of 1970);

(iv)a financing bank as defined in the Rajasthan Co-operative Societies Act, 1965 (Rajasthan Act 13 of 1965); and

(v)any other banking institution that may be notified by the State Government to be a bank for the purposes of this Act;

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