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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(3)(c) in Telangana Labour Welfare Fund Act, 1987

(c)by publishing in any two newspapers having wide circulation, and in the language commonly understood, in the area in which the establishment in which the unpaid accumulations were earned, is situate, or in such other manner as may be prescribed regard being had to the amount of the claim; and shall invite claims by employees for any payment due to them. The notice shall be so published ordinarily in the months of June and December of every year, for a period of three years, from the date of the transfer to the unpaid accumulations to the Board.