Section 34 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
34. Power of Court to cancel proceedings.
- The Court may, at any time for reasons to be recorded in writing, cancel the proceedings on grounds relating to the conduct of the petitioner, and if a liquidation petition is proved to be false in any material particular, the Court may declare that the petitioner is not entitled to any further relief under this Act, in which case no further petition from him shall be considered.
