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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

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

(iv)"Court" means the principal civil Court of original jurisdiction and shall include a civil Court specifically empowered by notification in this behalf by the State Government;