(b)[ "banker" means an association, a company or a person who accepts, for the purpose of lending or investment, deposits of money from the public, repayable on demand or otherwise and with drawable by cheque, draft, order or otherwise;] [Clause (b) was substituted, for the original by Maharashtra 27 of 1985, Section 2(a), (w.e.f. 10-12-1985).]
