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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)The amount of ordinary loan, if sanctioned to the land- holder, shall be paid to the corporation by the bank or the financing institution concerned on account of and on behalf of the land holder towards the proportionate cost of works payable by him to the corporation.