Section 9 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
9. Procedure on admission of liquidation petitions.
(1)Where a liquidation petition has been admitted, the Court shall make an order fixing a date for hearing the petition.(2)Notice of the order under sub-section (1) shall be given to the creditors of the petitioner in such manner as may be prescribed.
