2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,--
(a)" banking company" means any banking company as defined in section 5 of the Banking Companies Act, 1949 (1 of 1949 ), and includes the State Bank of India a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970 ), 1 a Regional Rural Bank established under section 3 of the Regional Rural Banks Act, 1976 (21 of 1876 ) 2 a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980 ) and any subsidiary bank] as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959 );](b)" legal practitioner" has the same meaning as in the Legal Practitioners Act, 1879 (18 of 1879 ).
