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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Labour Welfare Fund Act, 1987

(2)The Board shall be a body corporate by the name of the 6Telangana Labour Welfare Board having perpetual succession and a common seal, with power to acquire, hold and dispose off property, both movable and immovable, and shall, by the said name, sue and be sued.