Section 2 in The High Denomination Bank Notes (Demonetisation) Act, 1978
2. Definition.
In this Act, unless the context otherwise requires,-(a)" bank" means-(i)a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);(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 section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(v)a regional rural bank established under sub- section (1) of section 3 of the Regional Rural Banks Act, 1976 (21 of 1976);(vi)a co- operative bank as defined in section 2 of the Reserve Bank of India Act, 1934 (2 of 1934);and includes every branch thereof;(b)" bank notes" means the bank notes issued by the Reserve Bank of India under section 22 of the Reserve Bank of India Act, 1934 (2 of 1934);(c)" distinctive number" in relation to a high denomination bank note means the number including the alphabetical and numerical prefixes appearing on the face of the note;(d)" high denomination bank note" means a bank note of the denominational value of one thousand rupees, five thousand rupees or ten thousand rupees, issued by the Reserve Bank;(e)" public sector bank" means a bank referred to in sub-clause (ii), (iii) or (iv) of clause (a);(f)" Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934);(g)" scheduled bank" means a public sector bank or any other bank, being a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(h)" State Bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);
