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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(2)
(a)[The amount of security or the balance amount, required to be deposited under sub-rule (1) or as the case may be under sub-rule (1-A)] [Substituted for the original words 'The amount of security deposit' by G.O.Ms.No. 42, dated 25-1-1980.] shall be paid in the local Treasury under the Head of Account [
Minor Head: 32 Deposits under various Central and State Acts.
Sub Head: Deposits under the ContractLabour (Regulation and Abolition) Act, 1970.
K.Deposits and advances:
(b)Deposits not bearing interest 843 Civil Deposits.]