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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(3)The Court shall, if sufficient cause is shown, grant time to the petitioner or any of his creditor to produce any evidence which appears to it to be necessary for the proper disposal of the petition.