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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)During the pendency of an appeal under sub-section (1) the recognised union shall continue to function as such, but it shall not enter into any agreement with the employer, unless specifically so authorised by the Commissioner of Labour.