Section 2(1) in The Punjab Registration of Money-lender's Act, 1938
(1)"Bank" means a company carrying on the business of banking and registered under any of the enactment relating to companies for the time being in force in the United Kingdom or in any of the Colonies or Dependencies thereof or in [any Part A State or Part C State] [Substituted for the words 'British India' by the Adaptation of Laws (Third Amendment) Order, 1951.] or incorporated by an Act of Parliament [of the United Kingdom] [Inserted by the Adaptation of Laws (Third Amendment) Order, 1951.] or by Royal Charter or Letters Patent or by any Act of [Parliament] [Substituted for the words 'the Indian Legislature' by the Adaptation of Laws (Third Amendment) Order, 1951.].
