(g)"Bank" means-(i)banking company as defined in the Banking Regulation Act, 1949;(ii)the State Bank of India constituted under the State Bank of India Act., 1955;(iii)Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)a corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)the Agricultural Refinance Corporation, constituted under the Agricultural Refinance Corporation Act, 1963;(vi)the Agricultural Finance Corporation, a Company incorporated under the Companies Act, 1956; and(vii)any other financial institution notified by the State Government in the Official Gazette as a bank for the purpose of this Act;
