Industrial Disputes (Banking and Insurance Companies) Act, 1949

(Act no. 54 of 1949)

Contents
Sections	Particulars
	Preamble
1	Short title and Extent
2	Definitions
3	[Omitted]
4	Prohibition of Reference by State Government of certain Industrial disputes for Adjudication, Inquiry or Settlement
5	Abatement of Proceedings relating to disputes pending before State Tribunals and Reference of such disputes to tribunals constituted by the Central Government
6	Powers of Central Government to refer disputes in respect of which awards or decisions have been made for re-adjudication
7	Repeal of Ordinance 28 of 1949