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Union of India - Act

The Industrial Disputes (Amendment) Act, 1996

UNION OF INDIA
India

The Industrial Disputes (Amendment) Act, 1996

Act 24 of 1996

  • Published on 1 January 1996
  • Commenced on 1 January 1996
  • [This is the version of this document from 1 January 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
BE it enacted by Parliament in the Forty- seventh Year of the Republic of India as follows:-An Act further to amend the Industrial Disputes Act, 1947.

1. Short title and commencement.

(1)This Act may be called the Industrial Disputes (Amendment) Act, 1996 .
(2)It shall be deemed to have come into force on the 11th day of October, 1995 .

2. Amendment of Act 14 of 1947 .

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.

3. Repeal and saving.

(1)The Industrial Disputes (Amendment) Third Ordinance, 1996 (Ord. 23 of 1996 .) is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act. K. L. MOHANPURIA, Secy. to the Govt. of India.