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[Cites 0, Cited by 7] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(a) in The Provincial Insolvency Act, 1920

(a)that the insolvents assets are not of a value equal to eight annas in the rupee on the amount of his unsecured liabilities, unless he satisfies the Court that the fact that the assets are not of a value equal to eight annas in the rupee on the amount of his unsecured liabilities has arisen from circumstances for which he cannot justly be held responsible;