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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(g) in The Bonded Labour System (Abolition) Ordinance, 1975

(g)a managing director to be appointed by the State Government, except in the case of the first appointment, in consultation with the Board.