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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2) in Telangana Labour Welfare Fund Act, 1987

(2)The Board may, by general or special order in writing delegate to the Welfare Commissioner or other officer of the Board such of its powers and functions under this Act except the power to make regulations under section 38, as it may deem necessary and it may in like manner withdraw such delegation.