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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(1)(i) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(i)On expiry of the [validity of licence] [Substituted by G.O.Ms.No. 159 (Lab ii), dated 26-4-1985.] the contractor may, if he does not intend to have his licence renewed, make an application to the Licensing Officer for the refund of the security deposited by him under Rule 24.