Section 27 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
27. Validity of the licence:
- Every licence granted under Rule 25 or renewed under Rule 29 shall remain in force for 12 months from the date it is granted or renewed [as the case may be, or till the actual date of completion of the contract work whichever is earlier.] [Added by G.O.Ms.No. 159 (Lab ii), dated 26-4-1985.]
