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 37] [Entire Act] State of Rajasthan - Subsection Section 37(7) in The Bonded Labour System (Abolition) Ordinance, 1975 (7)The corporation shall send a copy of every report of the auditor to the Comptroller and Auditor General of India at least one month before it is placed before the Board.
