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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Bhagelas Contracts Act of 1353 F

(1)Except in the case referred to in this section, no suit shall lie against the executant of a Bhagela contract or any other person for nonperformance of labour, or in respect of any advance, debt or interest which is the consideration or part of the consideration of the contract.