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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(3) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017

(3)At the first hearing, the Council shall not proceed to enter upon the merits of the subject-matter in dispute till it has decided on any challenge to jurisdiction or any challenge to any of its members.