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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1) in The Bonded Labour System (Abolition) Ordinance, 1975

(1)The State Government may, in consultation with the corporation, make rules, not inconsistent with the provisions of this Act, to give effect to the provisions of this Act and if there is any inconsistency between the rules and the regulations made under this Act, the rules shall prevail.