Section 47(1) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1)Without prejudice to the other provisions contained in this Act, the State Bank may, at any time, cause an inspection to be made by one or more of its officers of any existing bank, a new bank, [or the Hyderabad Bank] [Substituted for the words "the Hyderabad Bank or the Saurashtra Bank" by Act No. 48 of 2009].
