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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(a) in The Bonded Labour System (Abolition) Ordinance, 1975

(a)is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded, with his creditors; or