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 5] [Entire Act] State of Rajasthan - Subsection Section 5(3) in The Bonded Labour System (Abolition) Ordinance, 1975 (3)Subsequent issues of share capital may be subscribed to by the State Government and the Central Government in such proportion as may be mutually determined.
