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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(b) in The Bonded Labour System (Abolition) Act, 1976

(b)three persons belonging to the Scheduled Castes or Scheduled Tribes and residing in the Sub-Division, to be nominated by the Sub-Divisional Magistrate;