Section 2 in The State Bank Of Hyderabad Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires,--(a)"appointed day" means the 22nd day of October, 1956;(b)"Hyderabad Bank" means the Hyderabad State Bank renamed under sub-section (1) of section 3, as the State Bank of Hyderabad;(c)"Hyderabad State Bank" means the Hyderabad State Bank constituted and incorporated under the Hyderabad State Bank Act, 1350 F (19 of 1350 F);(d)"prescribed" means prescribed by regulations made under this Act;(e)"Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934);(f)[ "State Bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955)] [Inserted by Act 38 of 1959, Section 64 and Schedule III (w.e.f. 1-10-1959). ]
