Section 2(b) in The West Bengal Rural Indebtedness Relief Act, 1975
(b)"bank" means a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 and includes the State Bank of India constituted under the State Bank of India Act, 1955, a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959, a corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and includes any other financial institution which may be notified in this behalf by the State Government;
