Section 2(1) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976
(1)"bank" means a banking company as defined in section 5 of the Banking Regulation Act, 1949, (10 of 1949) and includes the Reserve Bank of India, the State Bank of India and its subsidiary banks, any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, (5 of 1970) and any other banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949; (10 of 1949).
