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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2)(j) in The Bonded Labour System (Abolition) Ordinance, 1975

(j)the rates at which a rebate may be allowed for punctual payments by land holders, and the rate at which additional interest may be charged from them in respect of amounts in default;