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State of Bihar - Section

Section 4 in The Bihar Debt Relief Act, 1976

4. Agreement for working as labourer in lieu of debt to be void.

- An agreement, whether entered into before or after the commencement of this Act, where under a Scheduled debtor or any member of his family is required to work as labourer or otherwise in lieu of a debt shall be void and any such custom or tradition shall cease to prevail.