Laws - The Industrial Disputes (Banking Companies) Decision Act, 1955

The Industrial Disputes (Banking Companies) Decision Act, 1955

(Act no. 141 of 1955)

CONTENTS
Sections	Particulars
	Preamble

1	Short Title
2	Definitions
3	Appellate Decision to have effect subject to the Modifications recommended by the Bank award commission
4	Duration of the Award
5	Modification order to have no effect in certain cases
6	Power to remove difficulties