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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(3) in Telangana Shops and Establishments Act, 1988

(3)The authority may deal with any number of separate pending applications, presented under section 51 in respect of persons belonging to the same unpaid group, as a single application presented under sub-section (2) of this section, and the provisions of that sub-section shall apply accordingly.