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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(2) in Telangana Labour Welfare Fund Act, 1987

(2)The Board shall, as soon as may be after such date, constitute in respect of the moneys transferred to and vested in it under sub-section (1); a similar fund and may invest the accumulations under the fund in such securities and subject to such conditions, as may be specified by the Board with the approval of the Government.