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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)After making provisions for bad and doubtful debts, depreciation of assets and all other matters which may be considered necessary by the Board, the corporation may, out of its net annual profits, declare a dividend.