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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1)(ii) in The Bonded Labour System (Abolition) Ordinance, 1975

(ii)to defer, in the case of a land-holder who has been granted a special loan, the recovery of installments of the special loan till the defects are rectified or the unfinished work is completed, as the case may be.