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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(4) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(4)On receipt of the application referred to in sub-rule (I) the Licensing Officer shall, after noting thereon the date of receipt of the application, grant an acknowledgement to the applicant.