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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Labour Welfare Fund Act, 1987

(2)Notwithstanding anything in sub-section (1), the first Welfare Commissioner shall be appointed by the Government, as soon as may be practicable, after the commencement of this Act for such period, not exceeding five years, and on such conditions, as the Government may think fit.