Section 15(6) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(6)Not withstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or in any other law for the time being in force, the transfer of the services of any officer or other employee form an existing bank to a corresponding new bank shall not entitle such officer or any other employee to an y compensation under this Act or any other law for the time being in force and no such claim shall be entertained by any court, tribunal or other authority.
