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

State of Telangana - Subsection

Section 53(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)The person so appointed and any other person so authorized by him in connection with such audit of accounts of the Board shall have the right to demand the production of books, accounts, connected vouchers and other documents and papers of the Board.