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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(b) in The Bonded Labour System (Abolition) Act, 1976

(b)the time within which application for restoration of possession of property is to be made, under sub-section (6) of section 6, to the prescribed authority;