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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(a) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936 (a)a declaration that the petitioning industrial worker (hereinafter referred to as petitioner) is entitled to present a liquidation petition;
