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] [Entire Act] State of Andhra Pradesh - Section Section 68 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 68. Wages due to every worker shall be paid to him direct or to other person authorized by him in this behalf.
