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 44] [Entire Act] State of Andhra Pradesh - Subsection Section 44(4) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 (4)Sufficient tables, stools, chairs or benches shall be available for the numbers of diners to be accommodated as prescribed in sub-rule (I).
