Section 12 in The State Bank Of India (Subsidiary Banks) Act, 1959
12. Special provision for transfer of foreign assets.
(1)If, according to the laws of any country outside India, the provisions of this Act by themselves are not effective to transfer or vest any asset or liability situated in that country which forms part of the undertaking of an existing bank to, or in, the corresponding new bank, the affairs of the existing bank in relation to such asset or liability shall, on and from the appointed day, stand entrusted to the [managing director] [Substituted by Act 48 of 1973, Section 21, for "general manager" (w.e.f. 1-7-1974)] for the time being of the corresponding new bank, and the [managing director] [Substituted by Act 48 of 1973, Section 21, for "general manager" (w.e.f. 1-7-1974)] may exercise all powers and do all such acts and things as are exercised or done by the existing bank for the purpose of effectively winding up the affairs of that bank.(2)The [managing director] [Substituted by Act 48 of 1973, Section 21, for "general manager" (w.e.f. 1-7-1974)] of the corresponding new bank shall, in exercise of the powers conferred on him by sub-section (1), take all such steps as may be required by the laws of any such country outside India for the purpose of effecting such transfer or vesting, and in connection therewith the [managing director] [Substituted by Act 48 of 1973, Section 21, for "general manager" (w.e.f. 1-7-1974)] may either himself or through any person authorised by him in this behalf, realise any asset and discharge any liability of the existing bank and transfer the net proceeds thereof to the corresponding new bank.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), on and from the appointed day, no person shall make any claim or demand or take any proceeding in India against any existing bank or any person acting in its name or on its behalf except in so far as may be necessary for enforcing the provisions of this section or except in so far as it relates to any offence committed by such person.(4)[ For the purposes of this section,--(a)"corresponding new bank" means in relation to the Bank of Jaipur Limited, the institution constituted under section 3 as the State Bank of Bikaner;(b)"existing bank" includes the Bank of Jaipur Limited.]
