In this Act, unless the context otherwise requires,-- (a) "appointed day" means the date on which this Act comes into force; (b) "Central Board" means the Central Board of Directors of the State Bank; 1 [(bb) "chairman" means the chairman of the Central Board;] (c) "goods" includes bullion, wares and merchandise; (d) "Imperial Bank" means the Imperial Bank of India constituted under the Imperial Bank of India Act, 1920 (47 of 1920); 1 [(dd) Local Board means a Local Board constituted under section 21;] (e) "prescribed" means prescribed by regulations made under this Act; (f) "Reserve Bank" means the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (2 of 1934); (g) "State Bank" means the State Bank of India constituted under this Act; 2 * * * * * 3 * * * * * 4 [(j) "workman" has the meaning assigned to it in the Industrial Disputes Act, 1947 (14 of 1947).]Open in Lexace · Ask the AI about this section
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