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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(3)On receipt of such application, the election authority shall address all the eligible unions in the establishment or units inviting objections to be filed, if any within such period as may be prescribed: