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State of Madhya Pradesh - Section

Section 6 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

6. Court to which liquidation petition may be presented.

- Every liquidation petition shall be presented to the Court having jurisdiction under this Act in any local area in which an industrial worker ordinarily resides or personally works for gain or, if he has been arrested or imprisoned, where he is in custody.