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 25] [Entire Act] State of Andhra Pradesh - Subsection Section 25(ii) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 (ii)the number of workmen employed as contract labour in the establishment shall not on any day, exceed the maximum number specified in the licence;
