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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3)(vii) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(vii)The Licencee shall not pay less than the minimum wages to the guards/ supervisors as envisaged in the Minimum wages Act and shall abide by all other relevant provision of the various labour laws with regard to P.F, GLI, gratuity etc., for which the guards/ supervisors are entitled. Failure to fulfil such statutory obligation, would entail cancellation of Licencee after due enquiry.