Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 13 in The Maharashtra Debt Relief Act, 1975

13. Agreement for labour in lieu of debt to become void.

- Any custom or tradition or any agreement (whether made before or after the appointed day), where under or by virtue of which a debtor or any member of his family is required to work as labourer or otherwise for the creditor shall be void and of no effect and shall never be enforceable in any court.