Section 2(1)(xv) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(xv)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette; and the word 'notified' shall be construed accordingly;