Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Telangana - Subsection Section 23(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998 (2)The Government may, by notification appoint an appellate authority to hear and dispose of appeals under sub-section (3).
