50. Clauses (j) and (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959, define “State Bank” and “subsidiary bank”, respectively, as follows :

‘(j) “State Bank” means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955) ;

(k) “subsidiary bank” means any new bank and includes the Hyderabad Bank and the Saurashtra Bank ;’