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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(f) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(f)four persons, one representing the employees from the Sugar Industry, one representing the employees in other industries and two representing the employees of contractors to whom the Act applies to be appointed by the Government after consultation with such organisations, if any, of the employees representing the respective interest as may be recognised by the State Government in this behalf.