Section 37 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
37. Penalty.
- If an industrial worker, whether before or after the making of an order of adjudication-(a)wilfully fails to deliver up to the Court or to any person authorized by it in this behalf possession of any part of his assets which are realizable by the Court under this Act and which are for the time being in his possession or under his control, or(b)fraudulently with intent to conceal the state of his affairs or to defeat the object of his act,-(i)has destroyed or otherwise wilfully prevented or purposely withheld the production of any document relating to such of his affairs as are subject to investigation under this Act, or(ii)has kept or caused to be kept false account books, or(iii)has made false entries in or withheld entries from or wilfully altered or falsified any document relating to such of his affairs as are subject to investigation under this Act, or(c)fraudulently with intent to diminish the sum to be distributed among his creditors or to give an undue preference to any of his creditors,-(i)has discharged or concealed any debt due to or from him, or(ii)has made away with, charged, mortgaged or concealed any part of his assets,he shall be punishable on conviction, with imprisonment which may extend to one year.
