(2)"bank" means -(i)a banking company or a co-operative bank to which the Banking Regulations Act, 1949, (10 of 1949) applies;(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)a corresponding new' bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, (5 of 1970) or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, (40 of 1980); and(v)a regional rural bank established under section 3 of the Regional Rural Banks Act, 1976, (21 of 1976);
