Section 45A — Definitions.

1 45A. Definitions.-- In this Chapter, unless the context otherwise requires,-- (a) "banking company" means a banking company as defined in section 5 of the 2 [Banking Regulation Act, 1949 (10 of 1949)] and includes the State Bank of India, 3 [any subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), any corresponding new bank constituted by section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), and any other financial institution notified by the Central Government in this behalf]; (b) "borrower" means any person to whom any credit limit has been sanctioned by any banking company, whether availed of or not, and includes-- (i) in the case of a company or corporation, its subsidiaries; (ii) in the case of a Hindu undivided family, any member thereof or any firm in which such member is a partner; (iii) in the case of a firm, any partner thereof or any other firm in which such partner is a partner; and (iv) in the case of an individual, any firm in which such individual is a partner; (c) "credit information" means any information relating to-- (i) the amounts and the nature of loans or advances and other credit facilities granted by a banking company to any borrower or class of borrowers; (ii) the nature of security taken from any borrower 4 [or class of borrowers] for credit facilities 5 [granted to him or to such class;] (iii) the guarantee furnished by a banking company for any of its customers 6 [or any class of its customers]; 6 [(iv) the means, antecedents, history of financial transactions and the creditworthiness of any borrower or class of borrowers; (v) any other information which the Bank may consider to be relevant for the more orderly regulation of credit or credit policy.]

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