Section 2(a) in The Punjab Public Moneys (Recovery of Dues) Act, 1983
(a)'Banking company' means -(i)a banking company as defined in the Banking Regulation Act, 1949;(ii)the State Bank of India constituted under the State Bank of India Act, 1955;(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)the Agricultural Finance Corporation Limited, a company incorporated under the Indian Companies Act, 1956;(v)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963;(vi)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(vii)a regional rural bank constituted under the Regional Rural Banks Act, 1976; or(viii)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980.
