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Union of India - Section

Section 2 in The State Bank Of India Act, 1955

2. Definitions.-

In this Act, unless the context otherwise requires,-
(a)"appointed day" means the date on which this Act comes into force;
(b)"Central Board" means the Central Board of Directors of the State Bank;
(bb)[ "Chairman" means the Chairman of the Central Board;] [ Inserted by Act 35 of 1964, Section 2 (w.e.f. 1-12-1964).]
(c)"goods" includes bullion, wares and merchandise;
(d)"Imperial Bank" means the Imperial Bank of India constituted under the Imperial Bank of India Act, 1920 (47 of 1920);
(dd)[ "Local Board" means a Local Board constituted under section 21;] [Inserted by Act 35 of 1964, Section 2 (w.e.f. 1-12-1964). ]
(e)"prescribed" means prescribed by regulations made under this Act;
(f)"Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934);
(g)"State Bank" means the State Bank of India constituted under this Act;
(h)[ ***] [ Omitted by State Banks (Repeal and Amendment) Act, 2018 (Act 19 of 2018), dated 2.8.2018]
[*****] [clause (i) is omitted by Act 27 of 2010]
(j)[ "workman" has the meaning assigned to it in the Industrial Disputes Act, 1947 (47 of 1947).] [ Inserted by Act 48 of 1973, Section 2 (w.e.f. 1-7-1974).]
(i) "Vice-Chairman" means the Vice-Chairman of the Central Board;