This Act may be called the Life Insurance Corporation (Amendment) Act, 1956.

[Amendment of section 11.] Rep. by the Repealing and Amending Act (58 of 1960), s. 2 and theFirst Schedule (w.e.f. 26-12-1960).

[Amendment of section 43.] Rep. by the s. 2 and the First Schedule, ibid. (w.e.f. 26-12-1986).

[Substitution of new section for section 45.] Rep. by the s. 2 and the First Schedule, ibid.(w.e.f. 26-12-1986).

[Amendment of section 49.] Rep. by the s. 2 and the First Schedule, ibid. (w.e.f. 26-12-1986).

Anyorder altering the remuneration and the other terms and conditions of service of the employees referred toin sub-section (2) of section 11 of the principal Act made or purporting to have been made under that subsection before the commencement of this Act by the Central Government for any of the purposesspecified in that sub-section as amended by this Act, shall, notwithstanding anything contained in anyjudgment, decree or order of any court, be deemed to have been made under that sub-section as amendedby this Act as if this Act were in force on the date on and from which the order was intended to takeeffect, and the order shall continue in force and have effect accordingly, unless and until superseded byanything done or action taken under the principal Act.

[Repeal. Rep.] by the Repealing and Amending Act (58 of 1960), s. 2 and the First Schedule(w.e.f. 26-12-1960).