Section 12(2) in Telangana Self Help Groups (SHG) Women Co-Contributory Pension Act, 2009
(2)Every order made under this section shall, as soon as may be after it is made, be laid before the Legislature of the State of [Telangana.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]
