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Section 374. Unlawful compulsory labour


Whoever unlawfully compels any person to labour against the will of that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.

1[Sexual offences]

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1. Subs. by Act 43 of 1983, s. 3, for the heading “Of rape” and ss. 375 and 376.

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