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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(3)The accounts of the Board certified by the person so appointed or any other person authorised in this behalf together with the audit report thereon shall be forwarded annually to the Government.Chapter - V Miscellaneous