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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Bonded Labour System (Abolition) Act, 1976

(2)After the commencement of this Act, no person shall
(a)make any advance under, or in pursuance of, the bonded labour system, or
(b)compel any person to render any bonded labour or other form of forced labour.