Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Telangana - Subsection Section 52(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998 (2)It shall be lawful for the Government to direct the Employment Exchange to sponsor the names of affected to workmen on priority basis.
