Section 2(a) in The West Bengal Employment Scheme Loans (Recovery) Act, 1992
(a)"bank" means and includes-(i)a "bank" nationalised by the Government of India and a "bank" included in the Second Schedule to the Reserve Bank of India Act, 1934,(ii)a "co-operative bank" as defined in the Reserve Bank of India Act, 1934,(iii)a "corresponding new bank" as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970,(iv)the State Bank of India, constituted under the State Bank of India Act, 1955,(v)a "subsidiary bank" as defined in the State Bank of India (Subsidiary Banks) Act, 1959;
