Section 2(f) in The Banking Regulation (Companies) Rules, 1949
(f)"commencement of these rules" means,-(i)in the case of any banking company whose registered office or principal place of business referred to in sub-rule (2) of rule 3 is or was in-(A)the territories merged in the former Part A States, or(B)the States of Hyderabad, Mysore, Travancore-Cochin, Bhopal, Manipur and Tripura, as these States existed before the 1st day of November, 1956, or(C)those parts of the State of Rajasthan which formerly comprised the Indian States of Jaipur, Bikaner, Jaisalmer and Jodhpur, the 22nd day of November, 1952;(ii)in the case of any banking company whose registered office or principal place of business referred to in sub-rule (2) of rule 3 is or was in the State of Jammu and Kashmir, the 1st day of November, 1956;(iii)in the case of the State Bank of India, the date on which the Banking Companies (Amendment) Rules, 1961, are published in the Gazette of India;(iv)[ in the case of a subsidiary bank, the date on which the Banking Regulation (Companies) Amendment Rules, 1985, are published in the Gazette of India; [Substituted by S.O. 268(E), dated 29.3.1985 (w.e.f. 29.3.1985). ](v)in the case of a corresponding new bank, the date on which the Banking Regulation (Companies) Amendment Rules, 1985, are published in the Gazette of India;](vi)[ in the case of a Regional Rural Bank, the date on which the Banking Regulation (Companies) Amendment Rules, 1985, are published in the Gazette of India;] [Inserted by S.O. 268(E), dated 29.3.1985 (w.e.f. 29.3.1985). ](vii)[] [Sub-Clause (vi) renumbered as sub-Clause (vii) by S.O. 268(E), dated 29.3.1985 (w.e.f. 29.3.1985). ] in any other case, the 26th day of March, 1949:
