Section 3 in The State Bank Of Hyderabad Act, 1956
3. Change of name of Hyderabad State Bank.
(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). ].(2)[ The said body corporate shall consist of the State Bank and other shareholders, if any, for the time being, of the Hyderabad Bank.(2A)The Hyderabad Bank shall carry on the business of banking and other business in accordance with the provisions of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), and shall have power to acquire and hold property, whether movable or immovable, for the purposes of its business and to dispose of the same.] [Substituted by Act 38 of 1959 section 64 and Schedule III, for sub-section (2) (w.e.f. 1-10-1959). ](3)The change of name of the Hyderabad State Bank by sub-section (1) shall not affect any rights or obligations of that bank, or render defective any legal proceedings by or against it; and any legal proceedings which might have been continued or commenced by or against the Hyderabad State Bank by its former name may be continued by or against it by its new name.
