The Hyderabad State Bank Act, 1350 Fasli.

THE HYDERABAD STATE BANK ACT, 1350 F. 
(ACT NO. XIX OF 1350 F.) 
ARRANGEMENT OF SECTIONS 
Sections 
 CHAPTER I. 
PRELIMINARY. 
1. Short title, extent and commencement. 
2. Definitions. 
 CHAPTER II. 
ESTABLISHMENT AND CONSTITUTION OF THE 
HYDERABAD STATE BANK. 
3. Establishment of the Bank. 
 
THE HYDERABAD STATE BANK ACT, 1350 F.1 
 
ACT No. XIX OF 1350 F. 
 
CHAPTER I. 
 
PRELIMINARY. 
 
1. This Act may be called the Hyderabad State Bank Act, 
1350 F, and shall come into force from the date of 
publication in the 2[Official Gazette]. 
 
2. In this Act, unless there is anything repugnant in the 
subject or context,- 
 
 (a) “Bank” means the Hyderabad State Bank as 
constituted under this Act and includes all its branches; 
 
 3[(b) to (k) [XXX]] 
 
 
 
 
 
 
 
 
 
 
                                                           
1. The Hyderabad State Bank Act, 1 350 F received the assent of the 
H.E.H the Nizam on the 14 th Mehir, 1350 F. The said Act in force in the 
combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of La ws 
(No.2) Order, 2016, issued in G.O.Ms.No.4 6, Law (F) Department, dated 
01.06.2016. 
2. Substituted for the word “Jarida” by the A.P Adaptation Order, 1957.  
3. Clauses (b) to (k) of section 2 were omitted by Central Act 79 of 1956. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.XIX of 1350 F.] 
CHAPTER II. 
 
ESTABLISHMENT AND CONSTITUTION OF THE 
HYDERABAD STATE BANK. 
 
3. (1) *The Hyderabad State Bank shall be established. 
4[XXX] 
 
 (2) The Bank shall be a body corporate having a 
common seal and it shall have the power to institute and 
defend suits and other legal proceedings and to discharge 
all such duties as may be necessary for its purposes. 
 
 5[4 to 28 [XXX]] 
 
 6[Schedules I and II [XXX]] 
 
* * * 
                                                           
* Since changed as the State Bank of Hyderabad by 79 of 1956  and 
presently known as State Bank of India.  
4. The words “for the purposes of this Act and for carrying on business 
in accordance with the provisions of this Act ” were omitted by Central 
Act 79 of 1956.  
5. Sections 4 to 28 were omitted by Central Act 79 of 1956.  
6. Schedules I and II were omitted by Central Act 79 of 1956.  
Establishment of 
the Bank. 

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