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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(4) in Telangana Labour Welfare Fund Act, 1987

(4)Where any question arises whether the notice referred to in sub-section (3) was given publicity as required by that sub-section, a certificate to that effect given by the Board shall be conclusive proof of such publication.