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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Madhya Bharat - Subsection

Section 26(2)(viii) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(viii)the works on which, and the hours during which, persons, placed in an industrial, agricultural or reformatory settlement shall be employed, the rates at which they shall be paid, and the disposal for the benefit of such persons, of the surplus proceeds of their labour;