Section 4 in Industrial Disputes (Banking Companies) Decision Act, 1955
4. Duration of The Award. –
Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or the Industrial Disputes (Appellate Tribunal Act, 1950 (48 of 1950), the award as now modified by the decision of the Appellate Tribunal in the manner referred to in Sec. 3 shall remain in force until the 31st Day of March, 1959.
