Section 2(a) in The State Bank Of India (Subsidiary Banks) Act, 1959
(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]
