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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(iii) in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019 (iii)Government after due consideration of such request filed under rule 9 (ii) shall pass orders within 15 days.
