Section 17 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
17. Avoidance of voluntary transfer.
- Any transfer of his assets by an industrial worker not being a transfer made before and in consideration of marriage or made in favour of a purchaser or encumbrancer in good faith and for valuable consideration shall, if an order of adjudication is passed on a liquidation petition presented by him within two years after the date of the transfer, be voidable as against the receiver and may be annulled by the Court.
