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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Telangana - Subsection

Section 48(1)(a) in Telangana Shops and Establishments Act, 1988

(a)The Chief Inspector may, by notification, appoint for any area as may be specified therein, any authority to hear and decide appeals arising out of the termination of service of employees under section 47: