Section 2(e) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(e)banking company shall have the meaning assigned to it in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);(ea)[ Chairperson means a Chairperson of an Appellate Tribunal appointed under section 9;] [Inserted by Act 1 of 2000, Section 3 (w.r.e.f. 17.1.2000).]
