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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(1)If the adjusted debts of the petitioner do not exceed the sum of the assets and the surplus, the Court shall read out to the parties present the adjusted debts and the names of the creditors to whom they are due and shall discharge the petitioner.