In section 2 of the Industrial Disputes Act, 1947 (hereinafter referred to as the principal Act), in clause (a), in sub- clause (i),-(i)for the words and figures" the Industrial Finance Corporation of India established under section 3 of the Industrial Finance Corporation Act, 1948 ", (15 of 1948 .) the words and figures" the Industrial Finance Corporation of India Limited formed and registered under the Companies Act, 1956 " (1 of 1956 .) shall be Substituted;(ii)the words and figures' or the" Indian Airlines" and" Air India" Corporations established under section 3 of the Air Corporations Act, 1953 ' (27 of 1953 .) shall be omitted;(iii)for the words and figures" the Oil and Natural Gas Commission established under section 3 of the Oil and Natural Gas Commission Act, 1959 ", (43 of 1959 .) the words and figures" the Oil and Natural Gas Corporation Limited registered under the Companies Act, 1956 " (1 of 1956 .) shall be substituted;(iv)for the words and figures" the International Airports Authority of India constituted under section 3 of the International Airports Authority Act, 1971 (43 of 1971 .) ", the words and figures" the Airports Authority of India constituted under section 3 of the Airports Authority of India Act, 1994 " (55 of 1994 .) shall be substituted;(v)for the words" a banking or an insurance company", the words" an air transport service, or a banking or an insurance company" shall be substituted.
