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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(c) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(c)examine the employer, his agent, or servant or any other person found incharge of the industry or any premises connected therewith, or any person whom the Inspector has reason to believe to be or to have been a workmen in such establishment in discharging his duties;