Section 29 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
29. Recovery of debt due by encumbered industrial worker.
- No sum shall be recoverable otherwise than in accordance with Sections 23, 24, 25, 27 and 28 in respect of any debt entered in the schedule prepared under Section 21 in respect of any person declared to be an encumbered industrial worker.
