Section 2 in State Bank of India General Regulations, 1955
2. Definitions.
- In these regulations unless there is anything repugnant in the subject or context, -(a)[ "Act" means the State Bank of India Act, 1955 (23 of 1955);] [Substituted by Resn. C.B.S.B.I., dated 29.11.1994.](aa)[ "Company" means a company as defined in section 2 of the Companies Act, 2013 (18 of 2013), or a body corporate incorporated under any other law for the time being in force, and unless there is anything repugnant in the subject or context, includes a Co-operative Society;] [Inserted by the State Bank of India General (Amendment) Regulations, 2013 (Regulation. 2(i)), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.](b)"Executive Committee" means the Executive Committee of the Central Board constituted under regulation 46;}(c)[ "SEBI" means Securities and Exchange Board of India established under the Securities and Exchange Board of India Act, 1992 (15 of 1992);] [Inserted by the State Bank of India General (Amendment) Regulations, 2013 (Regulation. 2(ii)), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.](d)"SEBI regulation" means any regulations or guidelines made or issued by the SEBI in accordance with the Securities and Exchange Board of India Act, 1992 (15 of 1992).]
