Legal Document View

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
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(f) in The Bonded Labour System (Abolition) Ordinance, 1975

(f)not more than four directors nominated by the State Government from amongst land holders of the project areas, two of whom shall be so nominated from the weaker sections of those areas; and the other two shall be from amongst the small farmers;