After the expiry of two years from the commencement of this Act no company, other than a banking company, shall use as part of its name any of the words ” bank “, ” banker ” or ” banking ” and no company shall carry on the business of banking { Subs.by Act 20 of 1950, s.3, for ” in any State “.} [in India], unless it uses as part of its name at least one of such words:Provided that nothing in this section shall apply to any association of banks formed for the protection of their interests and registered under section 26 of the Indian Companies Act, 1913.
