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

6. Court to which liquidation petition may be presented.

- Every liquidation petition shall be presented to the Court having jurisdiction under this Act in any local area in which an industrial worker ordinarily resides or personally works for gain or, if he has been arrested or imprisoned, where he is in custody.