Section 37(c) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(c)fraudulently with intent to diminish the sum to be distributed among his creditors or to give an undue preference to any of his creditors,-(i)has discharged or concealed any debt due to or from him, or(ii)has made away with, charged, mortgaged or concealed any part of his assets,
