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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Central Provinces And Berar - Subsection

Section 2(iii) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(iii)"average income" means the average monthly income of an industrial worker calculated on his total income from all sources during a period of twelve months preceding the month of the presentation of a liquidation petition under this Act;