(b)"bank" means-(i)a banking company as defined in the Banking Regulation, Act, 1946 (10 of 1946);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a subsidiary bank as a 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) ;(v)the Agricultural Refinance and Development Corporation, constituted under the Agricultural Refinance and Development Corporation Act, 1963 (10 of 1963);(vi)the Agricultural Finance Corporation, a Company incorporated under the Companies Act, 1956 (1 of 1956);(vii)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (21 of 1976) ; and(viii)any other financial institution notified by the State Government in the Official Gazette as a bank for the purposes of this Act;
