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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(4)(b) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(b)The representation of workmen in the factory council shall be restricted to the workmen and not more than two office bearers of the union who are non-workmen. The representation of employer shall be through employees of the factory who are non-workmen.