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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(2) in Telangana Infrastructure Development Corporation Act, 1998

(2)The Corporation may, with the prior approval of the Government, appoint such other officers and servants sub-ordinate to the officers mentioned in sub-section (1) as it considers necessary for the efficient performance of its duties and functions.