Section 3(e) in The Bihar Apartment Ownership Act, 2006
(e)"Approved Bank" means the State Bank of India constituted under Section 3 of the State Bank of India Act, 1955 (23 of 1955), or a subsidiary bank constituted under Section 3 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), ora corresponding existing bank constituted under Section-3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) ora corresponding existing bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);
