Section 2(d) in The West Bengal Agricultural Credit Operations Act, 1973.
(d)"credit agency" means-(i)a bank included in the Second Schedule to the Reserve Bank of India Act,1934;(ii)the State Bank of India constituted under the State Bank of India Act, 1955;(iii)'a Subsidiary Bank' as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)'a corresponding new bank' as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act,1970; and(v)any other financial institution notified by the State Government as a credit agency for the purposes of this Act;
