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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(2) in Telangana Shops and Establishments Act, 1988

(2)A single application may be presented under section 51 on behalf, or in respect, of any number of employees belonging to the same unpaid group, and in such case the maximum compensation that may be awarded under subsection (2) of that section shall be ten rupees per head.