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State of Madhya Pradesh - Section

Section 5 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Rules, 1936

5.

The order of the Court under sub-section (1) of Section 26 shall be passed in Form B.Form A(See Rule 4)
Serial No. Names of creditors Amount of debt determined in respect of eachcreditor Assets of the petitioner Value of assets as estimated by Court Average income of the petitioner
(1) (2) (3) (4) (5) (6)
    Rs.   Rs. Rs.
Form B(See Rule 5)Order under sub-section (1) of Section 26 of the Madhya Pradesh Adjustment and Liquidation of Industrial Workers' Debt Act, 1936 (No. V of 1936)In the Court of Mr.......................Judge...........................Case No........................of 20.......................................ApplicantVersus.....................Non-applicant(s)OrderDated, the ....... 20...The proceeds of assets of the applicant amounting to Rs......... have been distributed to the creditor/creditors No......... as detailed in column (3) of the schedule hereto annexed as the creditor holds/creditors hold a mortgage (Charge or lien) on the assets. It is now hereby ordered that the surplus which amounts to Rs........ shall be paid to the creditor/creditors to the extent of the share assigned to him/them as shown in column (4) of the said Schedule in monthly instalments and on the dates mentioned in columns (5) and (6), respectively. The serial [order in which the names of creditors have been mentioned in the Schedule shall be deemed to be the order of priority for the purpose of making payments under this order.] [When there is more than one creditor, the name of creditor, whose debt has been adjusted in full should be written first and columns (4) to (7) shall be blank in his case. Then the order of priority for the purpose of distribution surplus shall being from the second creditor.]