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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(3)Where an employer, or union or unions fail to nominate their representatives within the period stipulated the authority shall be competent to nominate such persons as he deems fit to represent the employer or the workmen in regard to membership as well as to the office of Chairman or Co-Chairman.