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Bonded Labor System (Abolition) Act, 1976 PREAMBLE [Act 19 of 1976 as amended by Act 73 of 1985] [9th February, 1976 ] An Act to provide for the abolition of bonded labor system with a view to preventing the economic and physical exploitation of the weaker sections of the people and for matters connected therewith or incidental thereto Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:    |
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