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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(o) in The Bonded Labour System (Abolition) Ordinance, 1975

(o)[ "proportionate cost of works" means the average cost of works recoverable from a land holder in proportion to the extent of the works done or to be done on, or for the benefit of, his holding calculated on the basis of the total cost incurred with respect to a check or, as the case may be. a group or chacks;] [Substituted by Rajasthan 1 of 1987.]