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State of Telangana - Section

Section 56 in Telangana Shops and Establishments Act, 1988

56. Power of Government to prescribe costs and court fees for proceedings under this Chapter.

- The Government may prescribe the scales of costs which may be allowed and the amount of court-fees which shall be payable in respect of any proceedings under this Chapter.Chapter-X Appointment, Powers and Duties of the Chlef Inspector and Inspectors.