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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)An appeal against the decision of the election authority under sub-section (1) shall lie within such time as may be prescribed, to the Chief Election Authority who shall, after giving reasonable opportunity to all concerned, decide such appeal, and whose decision thereon shall be final and binding.