Section 2(d) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
(d)"Bank" means(i)a banking company as defined in the Banking Regulation Act, 1949:(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)The Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vi)The Agro Industries Corporation as defined in subsection (c);(vii)Agricultural Finance Corporation Limited; a company incorporated under the Indian Companies Act, 1956; and(viii)any other financial Institution notified by the State Government in the Official Gazette as a bank for the purpose of this Act;
