The Coasting-Vessels Act, 1838

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

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

Section 3, Act to have overriding effect (sections)

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

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

Section 15, Burden of proof (sections)

Section 22, Cognizance of offences. (sections)

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

Section 2, Definitions. (sections)

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

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

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

Section 14, Functions of Vigilance Committees. (sections)

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

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

Section 23, Offences by companies (sections)

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

Section 26, Power to make rules. (sections)

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

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