Section 24(2)(a) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2)(a) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(a)[The amount of security or the balance amount, required to be deposited under sub-rule (1) or as the case may be under sub-rule (1-A)] [Substituted for the original words 'The amount of security deposit' by G.O.Ms.No. 42, dated 25-1-1980.] shall be paid in the local Treasury under the Head of Account [

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 24(2)(a) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971