Section 2 in The State Bank Of India (Subsidiary Banks) Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires,--(a)"appointed day" means,--(i)in relation to an existing bank, the date on which the corresponding new bank is constituted under section 3;(ii)in relation to a new bank, the date on which that new bank is constituted under section 3;(iii)in relation to the Hyderabad Bank, the date on which the amendments to the State Bank of Hyderabad Act, 1956, (79 of 1956.) take effect under Part VII of the Third Schedule;(iv)[***] [Sub-clause (iv) Omitted by Act No. 48 of 2009](b)"corresponding bank" means,--(i)in relation to the State Bank of Bikaner, the Bank of Bikaner, Limited;[* * * * *] [Clause "(ii) in relation to the State Bank of Indore, the Bank of Indore, Limited" omitted by Act No 7 of 2011.][* * * * *] [Sub-cl. (iii) omitted by Act 56 of 1962, Section 3 (w.e.f. 1-1-1963).](iv)in relation to the State Bank of Mysore, the Bank of Mysore, Limited;(v)in relation to the State Bank of Patiala, the Bank of Patiala; the Travancore Bank, Limited;(vi)in relation to the State Bank of Travancore.(c)"corresponding new bank" means,--(i)in relation to the Bank of Bikaner, Limited, the State Bank of Bikaner;[* * * * *] [Clause "(ii) in relation to the State Bank of Indore, the Bank of Indore, Limited" omitted by Act No 7 of 2011.][* * * * *] [Sub-cl. (iii) omitted by Act 56 of 1962, Section 3 (w.e.f. 1-1-1963).](iv)in relation to the Bank of Mysore, Limited, the State Bank of Mysore;(v)in relation to the Bank of Patiala, the State Bank of Patiala;(vi)in relation to the Travancore Bank, Limited, the State Bank of Travancore;(d)"existing bank" means any of the following banks, namely:--(i)Bank of Bikaner, Limited;([* * * * *] [Clause "(ii) State Bank of Indore, Limited" omitted by Act No 7 of 2011.][* * * * *] [Sub-cl. (iii) omitted by Act 56 of 1962, Section 3 (w.e.f. 1-1-1963).](iv)Bank of Mysore, Limited;(v)Bank of Patiala;(vi)Travancore Bank, Limited;(e)"Hyderabad Bank" means the Hyderabad State Bank constituted under the Hyderabad State Bank Act, 1350F (19 of 1350F), and renamed the State Bank of Hyderabad under sub-section (1) of section 3 of the State Bank of Hyderabad Act 1956 (79 of 1956), sub-section (1) of section 3 of the State Bank of Hyderabad Act 1956 (79 of 1956)(f)"new bank" means any of the banks constituted under section 3;(g)"prescribed" means prescribed by regulations made under this Act;(h)"Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1904);(i)[***] [Clause (i) Omitted by Act No. 48 of 2009](j)"State Bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(k)"subsidiary bank" means any new bank and includes the Hyderabad Bank [***] [In clause (k) "and the Saurashtra Bank" omitted by Act No. 48 of 2009];(l)"Tribunal" means the Tribunal constituted under section 15;(m)[ "workman" has the meaning assigned to it in the Industrial Disputes Act, 1947 (14 of 1947).] [Inserted by Act 48 of 1973, Section 20 (w.e.f. 1-7-1974)]
