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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(1) in Telangana Labour Welfare Fund Act, 1987

(1)The Government may, by notification, authorise any authority or officer to exercise any of the powers vested in them by or under this Act except the power to make rules under section 37 and may in like manner withdraw such authorisation.