Section 3 in The State Bank Of India (Subsidiary Banks) Act, 1959
3. Establishment of new banks.
- With effect from such date as the Central Government may, by notification in the Official Gazette, specify in this behalf, there shall be constituted the following new banks, namely:--(a)[the State Bank of Bikaner;] [Exixting banks of these Banks were dissolved w.e.f. 8-1-1966 - See S.O., 88, Gazette of India, 8-1-1966, Pt. II, Section 3(ii), p. 96](b)[the State Bank of Indore;] [Exixting banks of these Banks were dissolved w.e.f. 8-1-1966 - See S.O., 88, Gazette of India, 8-1-1966, Pt. II, Section 3(ii), p. 96][* * * * *] [Omitted by Act 56 of 1962, Section 3, (w.e.f. 1-1-1963)](d)[the State Bank of Mysore;] [Exixting banks of these Banks were dissolved w.e.f. 8-1-1966 - See S.O., 88, Gazette of India, 8-1-1966, Pt. II, Section 3(ii), p. 96](e)[the State Bank of Patiala;] [Exixting banks of these Banks were dissolved w.e.f. 8-1-1966 - See S.O., 88, Gazette of India, 8-1-1966, Pt. II, Section 3(ii), p. 96](f)[the State Bank of Travancore;] [Exixting banks of these Banks were dissolved w.e.f. 8-1-1966 - See S.O., 88, Gazette of India, 8-1-1966, Pt. II, Section 3(ii), p. 96]and different dates may be specified for different new banks.
