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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Motor Transport Workers Rules, 1963

10. Procedure on death or disability of employer.

- If an employer holding a certificate of registration dies or becomes insolvent, the person carrying on the business of the undertaking shall not be liable under the Act during such time as may reasonably be required to allow him to make an application for the amendment of the certificate of registration under Rule 7 in his name.