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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(1)If the total adjusted debts of a petitioner exceeds the sum of his assets and the surplus, the Court shall issue a declaration that the petitioner is an encumbered industrial worker.