Section 33 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
33. Concealment of any debt by industrial worker.
- If an industrial worker conceals any debts, the creditor to whom such debt is due may apply to the Court for a declaration that any proceedings instituted by such industrial worker are not applicable to that debt, and on such a declaration being given the creditor shall have all the rights in respect of such debt that he would have had if the proceedings were not instituted, except that he shall have no claim against any assets realized and distributed.
