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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)the representatives of the workmen shall be nominated by the recognised union:Provided that in the establishments specified in the First Schedule, the workmen's representatives for the shop council and factory council shall be nominated by the recognised union at the unit level.