Section 2(a) in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
(a)[ "Bank" means,- [Inserted by Notification No. 7991/XVIII-10-740 (S)-76, dated 21.11.1978, published in U.P. Gazette, dated 17.2.1979.](i)a banking company as defined in the Banking Regulation Act, 1949;(i)ready made clothing other than Dhoties and Saries,(ii)hosiery,(iii)leather cloth and inferior or imitation leather cloth used for book-binding,(iv)tracing paper,(v)clothing manufactured partly from cotton and partly from wool and containing 40 per cent or less of cotton by weight,(vi)strips of cotton cloth seventy-two inches or less in length and nine inches or less in width at any point,(vii)pieces of cotton cloth measuring forty-three inches or less along any side and six and a quarter square feet or less in area,(viii)handloom cloth,(xi)cloth woven by a manufacturer not manufacturing any yarn,(x)durries and kalins,(xi)canvas, hospital lint, gauze and bandage cloth,(xii)mosquito netting, towels, handkerchiefs, tapestries and furnishings,(xiii)sugar filter cloth, dusters, and counterpanes,(xiv)imported cotton cloth,(xv)powerloom processed cloth,(xvi)cloth purchased by the Government directly from a manufacturer,(xvii)cloth manufactured with a view to export thereof out of India;(ii)the State Bank of India constituted under the State Bank of India Act, 1955;(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949;(vi)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vii)the U.P. State Agro-Industrial Corporation Limited, a company incorporated under the Companies Act, 1956;(viii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1954;(ix)a financial Bank or Central Bank (as defined in the Uttar Pradesh Co-operative Societies Act, 1965) not being a land development bank;(x)any other financial institution notified by the State Government in the Gazette, as a bank for the purposes of this order.](aa)[] [Renumbered by Notification No. 7991/XVIII-10-740 (S)-76, dated 21.11.1978, published in U.P. Gazette, dated 17.2.1979.] "controlled cotton cloth" means any type of cloth manufactured either wholly from cotton or partly from cotton and partly from any other material and containing not less than 13 per cent of cotton, but does not include,-
