(1)This Act may be called the Banking Companies Act, 1949.(2)It extends to the whole of India except the State of Jammu and Kashmir. [Subs.by Act 20 of 1950 s.2, for the former sub-section.](3)It shall come into force on such date {16th March, 1949, see Notification No.F.4(46)-FI / 49, dated the 10th March 1949, Gazette of India, 1949, Pt.I, p.326.} as the Central Government may, by notification in the Official Gazette, appoint in this behalf.
