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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(d) in The Bonded Labour System (Abolition) Ordinance, 1975

(d)"Collector" means the Chief Officer-in-charge of revenue administration of a district and includes an Additional Collector or any officer appointed by the State Government to perform all or any of the functions, and to exercise all or any of the powers of a Collector under this Act;