Section 3 in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
3. Presentation of liquidation petition.
- Any industrial worker may present a petition for the liquidation of his debts (hereinafter called a liquidation petition), if his debts exercise the aggregate value of his assets and three times his average income and if he was, on the date of the presentation of a liquidation petition, an industrial worker for a period of not less than one year preceding such date.
