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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Central Provinces And Berar - Subsection

Section 20(1) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(1)On making an order of adjudication, the Court shall enquire into the amount of the petitioner's debts and may refuse to admit any debt shown by the petitioner or claimed by any creditor.