Section 2(2) in The Bankers Books Evidence Act, 1891
(2)bank and banker mean(a)[ any company or corporation carrying on the business of banking] [Substituted by Act 56 of 1962, for sub-Clause (a) (w.e.f. 14.12.1962).],(b)any partnership or individual to whose books the provisions of this Act shall have been extended as hereinafter provided,(c)[ any post office savings bank or money order office;] [Added by Act 1 of 1893.]
