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

State of Telangana - Subsection

Section 8(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(1)The Chief Election Authority and the election authorities appointed under section 7, shall be competent to enquire into any matter which in their opinion is relevant in performing their functions under this Act.