Section 32(6) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

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State of Andhra Pradesh - Subsection

Section 32(6) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(6)[ The fees to be paid for the grant of the certificate of registration under. sub-rule (3) shall be as specified below] [Substituted by G.O.Ms.No. 68, LET & F (Lab.II), dated 17-11-2003, w.e.f. 5-12-2003.]:If the number of workmen proposed to be employed on contract on any day:

Rs.
(a) exceeds 5 but does not exceed	50 30.00
(b) exceeds 50 but does not exceed	200 60.00
(c) exceeds	200 90.00

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State of Andhra Pradesh - Subsection

Section 32(6) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971