Section 2(c) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(c)"bank" means-(i)a banking company as defined in the Banking Regulations Act, 1949 (No. 10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (No. 23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (No. 38 of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (No. 5 of 1971);(v)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (No. 10 of 1963);(vi)the Madhya Pradesh State Agro-Industries Development Corporations Ltd., Bhopal;(vii)Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (No. 1 of 1956);(viii)[ a Regional Rural Bank established under sub-section (1) of Section 3 of the Regional Rural Banks Act, 1976 (No. 21 of 1976);] [Inserted by M.P. Act No. 42 of 1976.]
