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 22] [Entire Act] Union of India - Subsection Section 22(b) in The Displaced Persons (Debts Adjustment) Act, 1951 (b)if the debt was taken for any trade or business of the joint debtors, then according to the shares held by each of the joint debtors in the trade or business;
