Section 32(7) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(7) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(7)The fees to be paid for grant of licence under sub-rule (3) shall be as specified below:If the number of workmen proposed to be employed by the contractor on any day:

Rs.
(a) exceeds 5 but does not exceed	20 30.00
(b) exceeds 50 but does not exceed	200 60.00
(c) exceeds	200 90.00]

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State of Andhra Pradesh - Subsection

Section 32(7) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971