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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(14) in Telangana Shops and Establishments Act, 1988

(14)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.] and the word "notified" shall be construed accordingly;