Section 3 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
3. [ Presentation of liquidation petition. [Substituted by M.P. Act 16 of 1976.]
- Any industrial worker may present a petition for the liquidation of his debts (hereinafter called a liquidation petition), if his debts exceed the aggregate value of his assets and if he was, on the date of the presentation of a liquidation petition an industrial worker for a period of not less than one year preceding such date.]
