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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(3) in Telangana Shops and Establishments Act, 1988

(3)The Government may, by general or special order and for reasons stated, therein exempt an employer from the operation of this section in respect of the wages of any employee or class of employees to such extent and subject to such conditions as may be specified in the order.