Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(a) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(a)wilfully fails to deliver up to the Court or to any person authorized by it in this behalf possession of any part of his assets which are realizable by the Court under this Act and which are for the time being in his possession or under his control, or