Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(d) in The Bhagelas Contracts Act of 1353 F

(d)the contract shall contain no condition as regards performance of labour by a child under twelve years of age or for recovery from it of any advance or debt or interest which is the consideration or part of the consideration of the contract;