Section 15 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
15. Order of adjudication and appointment of receiver.
- If the Court does not dismiss a liquidation petition, it shall make an order of adjudication, and may, at the same time or at any time afterwards, appoint a receiver for the property of the petitioner in accordance with the Code of Civil Procedure, 1908.
