Section 7(h) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(h)a statement whether the petitioner has on any previous occasion filed a liquidation petition and, where such a petition has been filed,-(i)if such petition has been dismissed under Section 14 or the proceedings have been cancelled under Section 34, the reason for such dismissal or cancellation;(ii)if such petition has been allowed, concise particulars of the debts liquidated, including a statement whether any previous liquidation has been cancelled and, if so, the grounds therefor.
