Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Central Provinces And Berar - Section

Section 24 in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

24. Realization of debts of encumbered industrial worker.

- The Court shall realize the assets of every petitioner in respect of whom a declaration has been issued, under sub-section (1) of section 23, that he is an encumbered industrial worker.