Section 4 in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
4. Bar for entertainment of petition under the Provincial Insolvency Act, 1920.
- No Court shall entertain a petition under the Provincial Insolvency Act, 1920, to have an industrial worker adjudged an insolvent except where -(i)such industrial worker is not entitled to present a liquidation petition under section 3, or(ii)a liquidation petition presented by such industrial worker under section 3 has been dismissed under section 14 or the proceedings have been cancelled under section 34.
