Section 22 in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
22. Procedure after determination of debts.
(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.(2)After a petitioner is discharged under sub-section (1), no sum shall be recoverable in any Court in respect of any debt then owed by him, with the exception of the adjusted debts and simple interest on such debts at a rate not exceeding six per cent per annum from the date of discharge.(3)The entry of a debt in the schedule prepared under section 21 shall, in any civil proceeding, be conclusive proof that sum was due to that creditor from the petitioner at the date on which such schedule was signed by the Court.
