Section 2(b) in The State Financial Corporations (Amendment) Act, 2000
(b)after clause (d), the following clause shall be inserted, namely:-' (da) the expression'' public sector bank'' means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955 ), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959 ), a corresponding new bank constituted unde section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970 ) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980 );';
