Section 59(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)Except as otherwise provided in any general or special order made by the Central Government, any reference in any law, other than this Act, or in any contract or other instrument--(a)to an existing bank, shall be construed as a reference to the corresponding new bank;(b)to the Bank of Jaipur Limited, shall be construed as a reference to the State Bank of Bikaner.]
