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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Central Provinces And Berar - Subsection

Section 11(3) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(3)The Court shall, if sufficient cause is shown, grant time to the petitioner or any of his creditors to produce any evidence which appears to it to be necessary for the proper disposal of the petition.