Section 3(3) in Industrial Disputes (Banking Companies) Decision Act, 1955
(3)The arrears of emoluments, payable to the workmen of the banking companies specified in Sub-sec. (2) by reason of the modification effected by that Sub-sec. shall be paid as follows -(a)in the case of the banking companies specified in Clause(a)of that sub-section -( i ) the arrears for the year 1955 shall be paid in two equal installments of which the first shall be paid within thirty days from the commencement of the Industrial Disputes (Banking Companies) Decisions Amendment Act, 1957, and the second within six months after such commencements; and(ii)the arrears for the period from the 1st January, 1956 , to such commencement shall be paid within thirty days thereof;(b)in the case of the banking companies specified in Clause(b)of that Sub-section, the arrears for the period from the 1st January, 1956 , to such commencement shall be paid within thirty days thereof.
