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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3)(xxi) in Andhra Pradesh Minor Mineral Concession Rules, 1966

(xxi)[ (a) The lessee shall follow and effect the provisions of Labour Laws pertaining to the employment, payment of wages and other welfare measures to the Labour who are employed in quarries and mines. [Added by G.O.Ms.No. 117, I & C, date 16-11-2011.]