(2)[ References to a banking company in any rule or direction relating to any provision of this Act referred to in sub-section (1) shall, except where such rule or direction provides otherwise, be construed as referring also to the State Bank of India, a corresponding new bank, a Regional Rural Bank and a subsidiary bank.] [Inserted by Act 1 of 1984, Section 40 (w.e.f. 15.2.1984).][Substituted by Act 38 of 1959, Section 64 and Sch. III, for the proviso (w.e.f. 10.9.1959).]
