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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 15 in The Bonded Labour System (Abolition) Act, 1976

15. Burden of proof

.Whenever any debt is claimed by a bonded labourer, or a Vigilance Committee, to be a bonded debt, the burden of proof that such debt is not a bonded debt shall lie on the creditor.