Section 2(a) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000
(a)"Banking Company" means,-(i)a Banking Company as defined in the Banking Regulation Act, 1949 ( 10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(iv)the Agricultural Finance Corporation Limited, a Company incorporated under the Indian Companies Act, 1956 (1 of 1956);(v)the National Bank for Agricultural Rural Development established under the National Bank of Agricultural and Rural Development Act, 1981 (61 of 1981);(vi)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 (5 of 1970);(vii)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (10 of 1949);(viii)the Regional Rural Banks constituted under the Regional Rural Banks Act, 1976 (21 of 1976); and(ix)a corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1980 (40 of 1980);
