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SC: Force/Compulsion Must be Established to Attract Offence Under Bonded Labour System Act - (23 Sep 2022)

LABOUR AND INDUSTRIAL

Supreme Court has held that for attracting the provision of Section 16 of the Bonded Labour System (Abolition) Act, 1976, the prosecution must establish beyond reasonable doubt that an accused has forced and compelled the victim to render bonded labour.

Tags : SUPREME COURT   BONDED LABOUR   FORCE/COMPELLED  

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