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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(a) in Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978

(a)"bank" means,-
(i)a co-operative society (including a co-operative bank);
(ii)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934;
(iii)a banking company as defined in the Banking Regulation Act, 1949;
(iv)the State Bank of India constituted under the State Bank of India Act, 1955;
(v)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;
(vi)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;
(vii)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance Co-operation Act, 1963;
(viii)the Karnataka State Agro-Industries Corporation, a company incorporated under the Companies Act, 1956;
(ix)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956;
(x)any other financial institution owned or controlled by the Government or the Central Government and notified by the Government as a bank for the purpose of this Act;