Section 1 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
1. Short title, extent application and commencement.
(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Industrial, Workers (Representation, Participation in Management and Relief) Act, 1998.(2)It shall extend to the whole of the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].(3)It shall apply to all industrial establishments and units situated in the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].(4)It shall come into force on such date as the Government, may by notification appoint and they may appoint different dates for different provisions or different chapters.
