Section 2(1)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 2(1)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(c)bank means

(i)a banking company; or

(ii)a corresponding new bank; or

(iii)the State Bank of India; or

(iv)a subsidiary bank; or

(iva)[ a multi-State co-operative bank; or] [Inserted by Act No. 1 of 2013]

(v)such other bank which the Central Government may, by [notification] [The Central Government has specified "Co-operative Banks" as defined in clause (cci) of section 5 of the Banking Regulation Act, 1949 (10 of 1949) as "bank" vide S.O.105(E), dated 28.1.2003, published in the Gazette of India, Ext., Pt.II, Section 3(ii), dated 28.1.2003.], specify for the purposes of this Act;

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Union of India - Subsection

Section 2(1)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002