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State of Madhya Pradesh - Section

Section 8 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

8. Procedure for admission of liquidation petitions.

- The procedure laid down in the Code of Civil Procedure, 1908 (V of 1908), with respect to the admission of plaints shall, so far as it is applicable, be followed in the case of liquidation petitions under this Act.