Section 1 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
1. Short title, extent and commencement.
(1)This Act may be called The [Madhya Pradesh] [Substituted by M.P. Act 23 of 1958.] Adjustment and Liquidation of Industrial Workers' Debt Act, 1936.(2)[ It extends to the whole of Madhya Pradesh.] [Substituted by M.P. Act 23 of 1958.](3)[ This section shall come into force at once and the remaining provisions shall be in force in such local areas of Madhya Pradesh in which they were in force immediately before the commencement of the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) and may be brought into force in any other local area on such date as the State Government may, by notification in the official Gazette, direct.] [Substituted by M.P. Act 23 of 1958.]
