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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(2)On such a declaration being made or on the expiry of thirty-seven months from the date of the order under Section 26, whichever is earlier, the industrial worker shall cease to be an encumbered industrial worker.