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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(1)The Government may, by notification appoint such officers as they consider necessary to be the authorities for the purpose of constituting the councils under section 24 or for the purpose of specifying Board Level participation under section 36.