Section 61(a) in State Bank of India General Regulations, 1955
(a)"indebtedness to the State Bank " means-(i)the outstandings on loans, where the loans have been disbursed in full;(ii)the maximum amounts of loans sanctioned, where the full amounts may not have been disbursed;(iii)the limits sanctioned for advances of fluctuating accounts even though the actual drawing power may be lower;(iv)the amounts outstanding on account of usance bills discounted for, and demand bills purchased from, the borrower, or the limits sanctioned therefor, whichever may be higher; and(v)the amounts for which liabilities have been accepted by the State Bank and are subsisting under bills accepted or letters of credit issued or guarantees or indemnities given for and on behalf of the borrower, or the limits sanctioned thereof, whichever may be higher, but does not include indebtedness against specified security;
