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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(c) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(c)whether any order has been made in respect of the applicant under sub-section (1) of Section 14, and, if so, whether a period of two years has elapsed from the date of that order.