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

State of Rajasthan - Subsection

Section 14(1) in The Bonded Labour System (Abolition) Ordinance, 1975

(1)The Board shall meet at such times and places, and shall observe such rules of procedure in regard to transaction of the business at its meetings, as may be prescribed:Provided that the Board shall meet at least once in every three months.