Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act] Central Provinces And Berar - Subsection Section 39(2)(e) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936 (e)generally for the purpose of carrying into effect the provisions of this Act.