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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(2)Persons whose services are or have been retained shall be governed or shall be deemed to have been governed by such rules as the Government may, from time to time, make in regard to them.