Section 44 in The State Bank Of Hyderabad Act, 1956
44. References to Hyderabad State Bank in other laws.
- On and from the appointed day, any reference to the Hyderabad State Bank in any law (other than this Act) or in any contract or other instrument shall, except as otherwise provided in any general or special order made by the Central Government, be deemed to be a reference to the Hyderabad Bank.
