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] State of Tamilnadu - Subsection Section 6(6) in The Tamil Nadu Compulsory Labour Act, 1858 (6)All sums due under this section shall be payable on demand; and, on non-payment, the same may be recovered by means by which arrears of land revenue are recoverable.]
