Section 3(1) in Industrial Disputes (Banking Companies) Decision Act, 1955
(1)The appellate decision shall have effect as if the modifications recommended in Chapter XI of the Report of the Bank Award Commission, dated the 25th day of July, 1955, had actually been made therein, and the appellate decision as so modified shall be the decision of the Appellate Tribunal within the meaning of the Industrial Disputes (Appellate Tribunal) Act, 1950) (48 of 1950) and the award shall have effect accordingly.
