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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(e) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(e)three persons, one representing the employers in Sugar Industry, one representing the employers in other industries and one representing the contractors to whom the Act applies to be appointed by the Government after consultation with such organisations, if any, of the employers and the contractors as may be recognised by the Government in this behalf.