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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)The statement and the estimate prepared under sub-section (1) shall be submitted for approval to the State Government not later than three months before the commencement of each and returned to the corporation atleast one month before the commencement of the accounting year.