Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)The State Government may guarantee the bonds and debentures and other securities issued under clause (a), and the loans and deposits raised by the corporation under clause (b), of sub- section (1) as to the repayment of principal and payment of interest thereon and incidental charges.