Section 2(3) in Bombay Industrial Relations Act, 1946
(3)In the areas in which the Bombay Industrial Disputes Act, 1938, (Bombay XXX of 1938) was in force immediately before the commencement of this Act, this Act shall apply to the industries to which the said Act applied :[Provided that this Act shall cease to apply with effect from the date on which the Bombay Industrial Relations (Amendment) Act, 1949 (Bombay LV of 1949. X of 1949) comes into force to the Imperial Bank of India and any banking company as defined in section 5 of the Banking Companies Act, 1949 having branches or other establishments in more than one [State].
