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[Cites 0, Cited by 2] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in Presidency-towns Insolvency Act, 1909

(1)Where the Court makes an order of adjudication it shall hold a public sitting on a day to be appointed by the Court, of which notice shall be given to creditors in the prescribed manner, for the examination of the insolvent, and the insolvent shall attend thereat, and shall be examined as to his conduct, dealings and property.