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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(1)The Court may, at any time before the expiry of thirty-seven months from the date of its order under Section 26, if it is satisfied that an encumbered industrial worker has paid the sums specified in that order declare that he has ceased to be an encumbered industrial worker.