Section 11(1)(iii) in The Bonded Labour System (Abolition) Ordinance, 1975

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(iii) in The Bonded Labour System (Abolition) Ordinance, 1975

(iii)hold office for such term not exceeding five years, as the State Government may at the time of appointment specify, and be eligible for re-appointment; and

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State of Rajasthan - Subsection

Section 11(1)(iii) in The Bonded Labour System (Abolition) Ordinance, 1975