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

State of Rajasthan - Subsection

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

(e)"Competent authority" means any authority empowered, under the relevant law, to require execution of works by land holders, or to execute or get the works executed;