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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)Subject to the provisions of sub-section (3), any order made by the Collector in any such enquiry shall be final and binding upon the parties thereto, and shall not be called in question in any court.