Section 14(2) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(2)Notwithstanding anything contained in any other enactment for the time being in force, no Debt Relief Court shall recognise any labour agreement or service bond entered into by a debtor after the appointed date.
