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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(3)The entry of a debt in the schedule prepared under Section 21 shall, in any civil proceeding, be conclusive proof that the sum was due to that creditor from the petitioner at the date on which such schedule was signed by the Court.