Section 2(3) in The Gujarat 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] [This proviso was added by Bombay 55 of 1949, section 2. Addition of the said proviso shall not affect any proceedings, other than a proceeding in respect of a reference made by the State Government or any officer or authority subordinate to it, pending before the Industrial Court or a Labour Court or the Registrar on the date on which Bombay 55 of 1949 comes into force and to which the Imperial Bank of India or a banking company reffered to in the said proviso is a party, and such proceeding shall be continued and disposed of, as if Bombay 55 of 1949 had not been passed (vide section 20 of Bombay 55 of 1949)].
