Section 2(e) in The State Bank Of India (Subsidiary Banks) Act, 1959
(e)"Hyderabad Bank" means the Hyderabad State Bank constituted under the Hyderabad State Bank Act, 1350F (19 of 1350F), and renamed the State Bank of Hyderabad under sub-section (1) of section 3 of the State Bank of Hyderabad Act 1956 (79 of 1956), sub-section (1) of section 3 of the State Bank of Hyderabad Act 1956 (79 of 1956)
