Section 21 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
21. Schedule of determined debts.
- After the Court has determined the debts, it shall prepare a schedule in such form as may be prescribed showing-(i)the amount of the debts so determined and the creditors to whom they are due;(ii)the assets of the petitioner and their value as estimated by the Court; and(iii)the average income of the petitioner.
