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

State of Maharashtra - Subsection

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

(e)it shall be specified in the contract that on the expiry of the period of performance of labour, all liability in respect of an advance, debt or interest, which is the consideration or part of the consideration of the contract shall be extinguished.