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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(1)On making an order of adjudication, the Court shall inquire into the amount of the petitioner's debts and may refuse to admit any debt shown by the petitioner or claimed by any creditor.