Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Rajasthan - Subsection Section 24(3) in The Bonded Labour System (Abolition) Ordinance, 1975 (3)The notice under this section shall be served upon the landholder in the manner provided in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).
