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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1)(a) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(a)"Labour agreement" or "service bond" means an agreement in writing or otherwise where in consideration for the performance of manual labour for a continuous period of one month by any person is included and includes an advance exceeding the equivalent of one month's fair and equitable remuneration made or to be made to such person or at his request to some one else and the interest, if any, on such advance.