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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(iii) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

(iii)"average income" means the average monthly income of any industrial worker calculated on his total income from all sources during a period of twelve months preceding the month of the presentation of a liquidation petition under this Act;