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 6] [Entire Act] Union of India - Subsection Section 6(2) in The Bonded Labour System (Abolition) Act, 1976 (2)After the commencement of this Act, no suit or other proceeding shall lie in any Civil Court or before any other authority for the recovery of any bonded debt or any part thereof.
