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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1) in The Bonded Labour System (Abolition) Ordinance, 1975

(1)The Board may, with the previous approval of the State Government, make regulations not inconsistent with this Act providing for all matters for which no rules have been framed under this Act and for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.