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 11] [Entire Act] Union of India - Subsection Section 11(b) in The Industrial Reconstruction Bank Of India Act, 1984 (b)he is, or at any time has been, adjudicated an insolvent or has suspended payment of his debts or has compounded with his creditors; or
