Section 2(d) in Industrial Disputes (Banking Companies) Decision Act, 1955
(d)"Modification order" means the order of the Government of India in the Ministry of Labor, No. SRO 2732, dated the 24th day of August, 1955, modifying the appellate decision under See. 15 of the Industrial Disputes (Appellate Tribunal) Act, 1950 (48 of 1950).
