Section 3 in Andhra Pradesh (Issuance of Integrated Registration and Furnishing of Combined Returns under various Labour Laws by certain Establishments) Act, 2015
3. Effect of laws specified in Schedule-I.
- On and from the commencement of this Act, the Act at Sl.No.1 of the First Schedule and the Andhra Pradesh Rules made under the Central Acts specified in the First Schedule shall have effect subject to the provisions of this Act.
