Banking Regulation (Companies) Rules, 1949

2A. Application of rules to State Bank of India, subsidiary banks, corresponding new banks and Regional Rural Banks

These rules and the Forms appended thereto excluding rules 6 to 11 and Forms II to V and XI, shall also apply, so far as may be, to the State Bank of India, a subsidiary bank, a corresponding new bank and a Regional Rural Bank, as they apply to and in relation to a banking company:

PROVIDED that in the rules and Forms as so applied, the expression "registered office" shall mean the central office or the head office, as the case may be.]