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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)The Chairman shall fix the date, time and place of every meeting and shall send notice in writing along with the list of business to be transacted at the meeting to each member atleast three days before the date fixed for such meeting.