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 48] [Entire Act] State of Andhra Pradesh - Subsection Section 48(e) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 (e)the interest on amounts spend on the provision and maintenance of furniture and equipment provided for in the canteen.
