Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(ii) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936 (ii)"adjusted debt" means the sum shown against the name of any creditor in the schedule prepared under Section 21;
