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

State of Telangana - Subsection

Section 23(3) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(3)An appeal against the order of the authority under sub-section (1) shall lie, within such time as may be prescribed, to the appellate authority who shall within the prescribed period, pass an order; and whose decision thereon shall be final and binding.