Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Andhra Pradesh - Subsection Section 31(3) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 (3)An application for refund shall as far as possible, be disposed of within 60 days of the receipt of the application.
