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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(4) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(4)The nomination, either by the employer or the recognised union to the post of Chairman, or Co-Chairman shall not be altered for period of not less than one year.