Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 32 in Telangana Infrastructure Development Enabling Act, 2001 32. Establishment of the Board. - The State Government may, by notification, establish a Board to be called the "Conciliation Board" with effect from such date as may be specified.
