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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(2)The Court shall at the same time read out to the parties present the names of the creditors with the adjusted debts due to them and shall discharge the claims of those creditors to whom no debts have been found due on adjustment.