(i)(A)any banking company to which the Banking Regulation Act, 1949 (Central Act 10 of 1949) applies;(B)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(C)any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(D)any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings Act), 1970 (Central Act 5 of 1970);(E)any corresponding new bank as defined in clause (b) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act 40 of 1980);(F)[ the National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981)] [Substituted by (Tamil Nadu Act 1 of 1984)];(G)any Regional Rural Bank established under the Regional Rural Banks Act, 1976 (Central Act 21 of 1976);(H)the Committee for the Administration of the Amalgamated Tamil Nadu Shares of the Post War Services Reconstruction Fund and Special Fund for Reconstruction and Rehabilitation of Ex-serviceman;(I)the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (Central Act 18 of 1964);(J)the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948 (Central Act XV of 1948);(K)the Industrial Credit and Investment Corporation of India;(L)the Industrial Reconstruction Bank of India established under the Industrial Reconstruction Bank of India Act,-1984 (Central Act 62'of 1984);(M)the State Financial Corporations established under the State Financial Corporations Act, 1951 (Central Act LXIII of 1951);(N)the Unit Trust of India established under Unit Trust of India Act, 1963 (Central Act 52 of 1963);(NN)The Export-Import Bank of India established under Export-Import Bank of India Act, 1981 (Central Act 28 of 1981);(O)any other financial institution notified in this behalf by the State Government in the Tamil Nadu Government Gazette;(ii)any Government company within the meaning of the Companies Act, 1956 (Central Act 1 of 1956);(i)any debt which represents the price of property' whether movable or immovable purchased by a debtor or any amount due under a hire purchase agreement;(iii)any company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Companies Act, 1956 (Central Act 1 of 1956);(iv)any corporation owned or controlled by the Central Government or any State Government;(v)The Life Insurance Corporation of India;(vi)any co-operative society including a land development bank registered or deemed to be registered under the [Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961)] [Substituted by (Tamil Nadu Act 1 of 1984)];
