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 32(1)] [Section 32] [Entire Act] State of Rajasthan - Subsection Section 32(1)(i) in The Bonded Labour System (Abolition) Ordinance, 1975 (i)to rectify the defects or complete the unfinished work, as the case may be, within such period as the Collector may allow; and