Section 10(1A) in The State Bank Of Hyderabad Act, 1956
(1A)[ Notwithstanding anything contained in sub-section (1), the issued capital of the Hyderabad Bank, shall consist of such amount as the State Bank may, with the approval of the Reserve Bank, fix, and shall be divided into fully paid-up shares of such denomination in accordance with sub-section (2) of section 9.] [New sub-section inserted by The State Bank of India (Subsidiary Banks Laws) Amendment Act, 2007(30 of 2007) ]
