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] [Entire Act] State of Andhra Pradesh - Section Section 35A in Andhra Pradesh Motor Transport Workers Rules, 1963 35A. [ [Inserted by G.O. Ms. No. 446 (Lab-II), dated 31.12.1985.] Every employer shall issue letters of appointment in Form XIV to all his employees and obtain acknowledgement in token of having served on them.]
