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

State of Rajasthan - Subsection

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

(b)not more than five officials of the State Government, one of whom may be appointed by the State Government to be Vice-Chairman of the Board;