(2)The [Central Government] [ Substituted by Act 32 of 2007, Section 2, for " Reserve Bank" (w.r.e.f. 29-6-2007).], together with such other persons as may from time to time become shareholders in the State Bank in accordance with the provisions of this Act, shall, so long as they are shareholders in the State Bank, constitute a body corporate with perpetual succession and a common seal under the name of the State Bank of India, and shall sue and be sued in that name.
