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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(2)All assets which are acquired by or devolve on the petitioner after the date of an order of adjudication and before his discharge shall forthwith vest in the Court or receiver and the provisions of sub-section (1) shall apply in respect thereof.