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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)For the purpose of sub-section (1), the Chief election authority or the election authority is competent to require any person who, in his opinion, is able to furnish relevant information or produce relevant documents, to furnish any such information or produce any such document.