Section 10 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
10. Prohibition to apply for arrest of industrial worker and power of Court to release industrial worker.
- A creditor, who has received notice of a liquidation petition presented by an industrial worker, shall not be entitled, from the date of the service of such notice, to apply to any Court for the arrest of the petitioner in any suit or proceeding for the recovery of any debt proposed to be liquidated under the liquidation petition and if such petitioner is under arrest or imprisonment in execution of a decree of any Court, the Court making the order admitting the petition shall, notwithstanding anything contained in any other enactment for the time being in force, order his release on such terms as to security as may be reasonable and necessary.
