Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Telangana - Subsection Section 43(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998 (2)An officer of the Labour Department, not below the rank of a Deputy Commissioner of Labour shall discharge the functions of Secretary to the Board.
