Section 19 in The The State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982
19. References to Sikkim Bank in other laws.-
On and from the appointed day, any reference to Sikkim Bank in any law (other than this Act or the State Bank of Sikkim Proclamation, 1968)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 co-operative bank.
