Section 57(3) in The State Bank Of India Act, 1955
(3)If, on the day specified in the notification under sub-section (1), the Imperial Bank has in its possession or custody any assets created on or after the appointed day, such assets shall be disposed of in accordance with the directions issued by the Central Government in this behalf.THE FIRST SCHEDULE(See section 9)COMPENSATION FOR THE TRANSFER OF SHARES OF THE IMPERIAL BANK TOTHE RESERVE BANK
