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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(b) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(b)in other cases the wage rates, holidays, hours of work and conditions of service of the workmen of the contractor shall be such as may be specified [in this behalf by the Commissioner of Labour, Andhra Pradesh, Hyderabad] [See, State Notification X. ].