Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com State Bank Of India (Subsidiary Banks) Amendment Act, 2011 7 of 2011 [01 April 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 3 State Bank Of India (Subsidiary Banks) Amendment Act, 2011 7 of 2011 [01 April 2011] An Act further to amend the State Bank of India (Subsidiary Banks) Act, 1959. Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the State Bank of India (Subsidiary Banks) Amendment Act, 2011. (2) It shall come into force on such 1date as the Central Government may, by notification in the Official Gazette, appoint. 1. Effective from 01.06.2011 vide Notification No. SO1253(E) dated 01.06.2011. 2. Amendment Of Section 2 :- I n section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959) (hereinafter referred to as the principal Act),-- (i) in clause (b), sub-clause (ii) shall be omitted; (ii) in clause (c), sub-clause (ii) shall be omitted; (iii) in clause (d), sub-clause (ii) shall be omitted. 3. Amendment Of Section 3 :- In section 3 of the principal Act, clause (b) shall be omitted.