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 42] [Entire Act] State of Rajasthan - Subsection Section 42(3) in The Bonded Labour System (Abolition) Ordinance, 1975 (3)Subject to sub-section (2), the provisions contained in section 39 shall apply mutatis mutandis to all matters arising from the determination of disputes under sub-section (1).
