Section 4(2) in The State Bank Of Hyderabad Act, 1956
(2)The Hyderabad Bank shall continue to maintain every branch and agency of the Hyderabad State Bank in existence immediately before the appointed day, [and shall not discontinue any branch or establish any new branch except in consultation with the State Bank and with the approval of the Reserve Bank] [Substituted by Act 38 of 1959 section 64 and Schedule III, for certain words (w.e.f. 1-10-1959). ].
