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[Cites 0, Cited by 7] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Provincial Insolvency Act, 1920

(2)Subject as aforesaid, High Courts and District Courts, in regard to proceedings under this Act in Courts subordinate to them, shall have the same powers and shall follow the same procedure as they respectively have and follow in regard to civil suits.