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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(2)Every such application shall be in Form VII in triplicate and shall be made not less than thirty days before the date on which the licence expires, and if the application is so made, the licence shall be deemed to have been renewed till such date when the renewed licence is issued.