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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2) in Telangana Labour Welfare Fund Act, 1987

(2)With effect on and from the notified date, the officers and other servants specified in such order shall become employees of the Board and shall cease to be officers or servants of the Government.Explanation. - In this section, 'notified date" means such date, as is notified by the Government in this behalf.