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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in Banking Ombudsman Scheme, 2002

(4)` bank' means a banking company and includes a `corresponding new bank', `Regional Rural Bank', `State Bank of India', `Subsidiary Bank' as defined in Part I of the Banking Regulation Act, 1949 (Act 10 of 1949) and also includes a `Scheduled Primary Co-operative Bank' as included in the Second Schedule of the Reserve Bank of India Act, 1934 (Act 2 of 1934), having a place of business in India whether such bank is incorporated in India or outside India.