Section 31 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
31. Cessation of industrial worker as encumbered industrial worker.
(1)The Court may, at any time before the expiry of thirty-seven months from the date of its order under Section 26, if it is satisfied that an encumbered industrial worker has paid the sums specified in that order declare that he has ceased to be an encumbered industrial worker.(2)On such a declaration being made or on the expiry of thirty-seven months from the date of the order under Section 26, whichever is earlier, the industrial worker shall cease to be an encumbered industrial worker.
