Section 2(b) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987
(b)"Banking Company" means :-(i)a banking company as defined in the Banking Regulation 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 Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (No. 5 of 1970) or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (No. 40 of 1980);(v)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (No. 21 of 1976); and(vi)a financing bank or a Central Society as defined in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) excluding a Co-operative Land Development Bank;
