Section 2(f) in The Credit Information Companies (Regulation) Act, 2005
(f)“credit institution” means a banking company and includes—(i)a corresponding new bank, the State Bank of India, a subsidiary bank, a co-operative bank, the National Bank and regional rural bank;(ii)a non-banking financial company as defined under clause (f) of section 45-I of the Reserve Bank of India Act, 1934 (2 of 1934);(iia)a factor as defined under clause (i) of section 2 of the Factoring Regulation Act, 2011 (12 of 2012);(iii)a public financial institution referred to in section 4A of the Companies Act, 1956 (1 of 1956);(iv)the financial corporation established by a State under section 3 of the State Financial Corporation Act, 1951 (63 of 1951);(v)the housing finance institution referred to in clause (d) of section 2 of the National Housing Bank Act, 1987 (53 of 1987);(vi)the companies engaged in the business of credit cards and other similar cards and companies dealing with distribution of credit in any other manner;(vii)any other institution which the Reserve Bank may specify, from time to time, for the purposes of this clause;
