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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2)(ii) in The Bonded Labour System (Abolition) Ordinance, 1975

(ii)allow, in case of a land holder who has been granted an ordinary loan, suitable compensation to him in proportion to the benefits of which he has been deprived: