The Industrial Disputes (Banking Companies) Decision Act, 1955 Bare Act

PREAMBLE

[ACT 141 OF 1955]

An Act to provide for the modification of the decision of the Labour Appellate Tribunal, dated the 28th day of 1954, in accordance with the recommendations of the Bank Award Commission and the giving effect to the award accordingly.

Be it enacted by Parliament in the Sixth Year of the Republic of India as follows :

Industrial Disputes Decision Act | Laws India

 
 
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