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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)The Chairman or, in his absence, the Vice-Chairman, if any, or in t lie absence of both the Chairman and the Vice-chairman, any director chosen by the directors present from amongst themselves shall preside at a meeting of the Board.