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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in Orissa Debt Bondage Abolition Rules, 1963

(1)If a Labourer wishes to pay off and actually pays the balance due out of the advance together with the interest thereon if any, at any time during the subsistence of a valid labour agreement he shall be free from all obligations to perform labour under the agreement.