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 34] [Entire Act] State of Rajasthan - Subsection Section 34(1) in The Bonded Labour System (Abolition) Ordinance, 1975 (1)The corporation shall have and maintain its own fund, and all receipts of the corporation shall be carried thereto and all payments by the corporation shall be made therefrom.
