Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in Orissa Debt Bondage Abolition Rules, 1963

(3)If the employer does not attend the enquiry without lawful excuse or refuses to accept the payment the agreement may be declared void and thereupon the liability to perform labour under the agreement shall be extinguished and the facts shall be noted in the relevant column of the register of labour agreement.