Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(ii) in The Industrial Disputes (Amendment) Act, 1996 (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;
