Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(2) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 (2)Each of the members of the Board referred to in clauses (c) and (d) of Rule 3, shall hold office as such during the pleasure of the Governor.
