Section 4 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
4. Bar for entertainment of petition under the Provincial Insolvency Act, 1920.
- No Court shall entertain a petition under the Provincial Insolvency Act, 1920 (V of 1920), to have an industrial worker adjudged an insolvent except where-(i)such industrial worker is not entitled to present a liquidation petition under Section 3, or(ii)a liquidation petition presented by such industrial worker under Section 3 has been dismissed under Section 14 or the proceedings have been cancelled under Section 34.
