The Industrial Disputes (Banking and Insurance Companies) Act, 1949
7 sections.
Open in Lexace · Ask the AI- Section 1 — Short title and extent.
- Section 2 — Definitions.
- Section 3 — Repealed.
- Section 4 — Prohibition of references by State Governments of certain industrial disputes for adjudication, inquiry or settlement
- Section 5 — Abatement of proceedings relating to disputes pending before State tribunals and reference of such disputes to tribunals constituted by the Central Government
- Section 6 — Powers of Central Government to refer disputes in respect of which awards or decisions have been made for adjudication.
- Section 7 — Repeal of Ordinance 28 of 1949.