Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(v) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936 (v)"creditor" includes a decree-holder, "debt" includes a judgment-debt and "debtor" includes a judgment-debtor;
