Section 9 in The Dock Workers (Regulation Of Employment) Act, 1948
9. [ Saving
.-Every Dock Labour Board established for a port or a group of ports before the commencement of the Dock Workers (Regulation of Employment) Amendment Act, 1962 (8 of 1962), under a scheme made under section 4, and functioning as such immediately before such commencement shall be deemed to be a Board established under section 5-A and, accordingly, all the provisions of this Act shall apply to every such Board.]
