Section 2(c) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
(c)"bank" means--(i)the State Bank of India constituted under the State Bank of India Act, 1955 (65 of 1951);(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(iii)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 (5 of 1970);(iv)any other bank, being a scheduled bank as definedin clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934);
