The Bonded Labour System (Abolition) Act, 1976

Follow |
0
Followers
|

Section 20, Abetment to be an offence. (sections)
  • New Playlist

Section 4, Abolition of bonded labour system. (sections)
  • New Playlist

Section 3, Act to have overriding effect (sections)
  • New Playlist

Section 5, Agreement, custom, etc., to be void (sections)
  • New Playlist

Section 10, Authorities who may be specified for implementing the provisions of this Act. (sections)
  • New Playlist

Section 15, Burden of proof (sections)
  • New Playlist

Section 22, Cognizance of offences. (sections)
  • New Playlist

Section 9, Creditor not to accept payment against extinguished debt (sections)
  • New Playlist

Section 2, Definitions. (sections)
  • New Playlist

Section 12, Duty of District Magistrate and officers authorised by him (sections)
  • New Playlist

Section 11, Duty of District Magistrate and other officers to ensure credit. (sections)
  • New Playlist

Section 8, Freed bonded labourer not to be evicted from homestead, etc. (sections)
  • New Playlist

Section 14, Functions of Vigilance Committees. (sections)
  • New Playlist

Section 25, Jurisdiction of civil courts barred. (sections)
  • New Playlist

Section 6, Liability to repay bonded debt to stand extinguished. (sections)
  • New Playlist

Section 23, Offences by companies (sections)
  • New Playlist

Section 21, Offences to be tried by Executive Magistrates. (sections)
  • New Playlist

Section 26, Power to make rules. (sections)
  • New Playlist

Section 7, Property of bonded labourer to be freed from mortgage, etc. (sections)
  • New Playlist

Section 24, Protection of action taken in good faith. (sections)
  • New Playlist

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu


💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.

Add research context Type to filter