Section 2(1) in Tamil Nadu Debtors' Protection Act, 1934
(1)"bank" means a company carrying on the business of banking and-(a)registered under any of the enactments relating to companies for the time being in force [in [India] [Inserted by the Adaptation (Amendment) Order of 1950] or] in the United Kingdom or in any of the British Dominions, or in any of the Colonies or Dependencies of the United Kingdom, [xxx] [The words 'or in British India, or in any State in India' were omitted by the Adaptation (Amendment) Order of 1950] or(b)incorporated by an Act of Parliament [of the United Kingdom] [Inserted by Adaptation (Amendment) Order of 1950] or by Royal Charter or Letters Patent or by any [Central Act] [Substituted for the words 'Act of the Indian Legislature' by Adaptation (Amendment) Order of 1950.];
