Section 2(bb) in The Industrial Disputes Act, 1947
(bb)[ "banking company" means a banking company as defined in section 5 of the [Banking Companies Act, 1949 (10 of 1949)] [ Substituted by Act 38 of 1959, Section 64 and Sch. III, Pt. II, for Cl. (bb). Earlier Cl. (bb) was inserted by Act 54 of 1949, Section 3.] , having branches or other establishments in more than one State, and includes [the Export-Import Bank of India,] [ Inserted by Act 28 of 1981, Section 40 and Sch. II, Pt. II (w.e.f.1.1.1982).] [the Industrial Reconstruction Bank of India,] [ Inserted by Act 62 of 1984, Section 71 and Sch. III, Pt. II (w.e.f. 20.3.1985). ] [* **] [ The words " the Industrial Bank of India" omitted by Act 53 of 2003, Section 12 and Sch. (w.e.f. 2.7.2004).], [the Small Industries Development Bank of India established under section 3 of the Small Industries Development Bank of India Act, 1989 (39 of 1989)] [ Inserted by Act 39 of 1989, Section 53 and Sch. II.] the Reserve Bank of India, the State Bank of India, [a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), ] [ Substituted by Act 5 of 1970, Section 20, for " and any subsidiary bank" (w.e.f. 19.7.1969).][a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), and any subsidiary bank,] [Substituted by Act 40 of 1980, Section 20, for certain words (w.e.f. 15.4.1980) ][as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);] [ Substituted by Act 5 of 1970, Section 20, for " and any subsidiary bank" (w.e.f. 19.7.1969).]
