Section 20 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
20. Determination of petitioner's debts.
(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.(2)In determining the amount of debts due, the Court may exercise the powers conferred upon it by Section 3 of the Usurious Loans Act, 1918 (X of 1918) :Provided that no Court shall allow on account of arrear of interest, exclusive of such interest as has already been paid, a sum greater than the principal of the debt.
