Section 3(2)(a) in Industrial Disputes (Banking Companies) Decision Act, 1955

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Union of India - Subsection

Section 3(2)(a) in Industrial Disputes (Banking Companies) Decision Act, 1955

(a)with effect from the 1st January, 1955, in relation to the C Class Banks known as the South India Bank Limited, Trichur , and the Catholic Syrian Bank Limited, Trichur , as if -

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Union of India - Subsection

Section 3(2)(a) in Industrial Disputes (Banking Companies) Decision Act, 1955