Section 10(3B) in The State Bank Of Hyderabad Act, 1956
(3B)The Hyderabad Bank may, [with the approval of the State Bank and the Central Government in constitution with the Reserve Bank] [Substituted by Act No. 17 of 2011.], increase from time to time by way of issuing bonus shares to existing equity shareholders, its issued capital in such manner as the State Bank, [in constitution with the Reserve Bank and with the approval of the Central Government] [Substituted by Act No. 17 of 2011.], direct.
