Section 13(4) in The Bonded Labour System (Abolition) Act, 1976

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Union of India - Subsection

Section 13(4) in The Bonded Labour System (Abolition) Act, 1976

(4)Each Vigilance Committee shall regulate its own procedure and secretarial assistance, as may be necessary, shall be provided by

(a)the District Magistrate, in the case of a Vigilance Committee constituted for the district;

(b)the Sub-Divisional Magistrate, in the case of a Vigilance Committee constituted for the Sub-Division.