Section 45(15) in The Banking Regulation Act, 1949
(15)In this section, "banking institution" means any banking company and includes the State Bank of India [or a corresponding new bank] [Substituted by Act 1 of 1984, Section 34, for certain words (w.e.f. 15.2.1984).].[ Explanation. - References in this section to the terms and conditions of service as applicable to an employee shall not be construed as extending to the rank and status of such employee.] [Inserted by Act 1 of 1984, Section 34 (w.e.f. 15.2.1984).][Substituted by Act 7 of 1961, Section 4, for sub-Ss. (4) to (9).][Part III-A [Substituted by Act 52 of 1953, Section 10, for the former Part III-A which was inserted by Act 20 of 1950, Section 10.] Special Provisions For Speedy Disposal Of Winding Up Proceedings
