Section 2(2) in The State Banks (Repeal and Amendment) Act, 2018
(2)Notwithstanding such repeal, anything done or any action taken, including any agreement entered into under the provisions of the State Bank of India (Subsidiary Banks) Act, 1959, (38 of 1959) by the State Bank of Hyderabad, the State Bank of Bikaner and Jaipur, the State Bank of Mysore, the State Bank of Patiala and the State Bank of Travancore, or under the provisions of the State Bank of Hyderabad Act, 1956, (79 of 1956) by the State Bank of Hyderabad, shall continue to be in force and have effect as if this Act has not been enacted.
