Section 3(1) in The State Bank Of Hyderabad Act, 1956
(1)On the appointed day, the body corporate constituted by the Hyderabad State Bank Act, 1350 F (19 of 1350 F), and known as the Hyderabad State Bank shall be re-named as the State Bank of Hyderabad [* * * *] [Certain words omitted by Act 38 of 1959 s. 64 and Schedule III, (w.e.f. 1-10-1959). ].
