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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(2)On admission of an appeal under sub-section (1), the Court shall pass such order thereon as it thinks fit and this order shall be final and shall not be subject to revision.