Section 2 in The Reserve Bank (Transfer To Public Ownership) Act, 1948
2. Definitions.
- In this Act,-(a)" appointed day " means such day {1st January, 1949 see Notification No.F3,(43)-F.I/48, dated the 18th October, 1948 Gazette of India.1948, Extraordinary, p.1657.} as the Central Government may, by notification in the Official Gazette, appoint;(b)" Bank " means the Reserve Bank of India as constituted by the principal Act; and(c)" principal Act " means the Reserve Bank of India Act, 1934.
