Section 26(9) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
(9)Every registration made under sub-rule 8 shall be renewed for a period of 1 (one) year or for such number of years as may be prescribed commencing from the date of its expiry. The renewal of registration shall be made in Form-II so as to reach the Registering Authority not later than 30 days before the date of its expiry. Any of renewal registration made after the date shall not be entertained.
