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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1) in The Hyderabad Agricultural Debtors Relief Act, 1956

(1)If at any stage of the proceedings under Chapter II the Court finds that the income of the debtor and his moveable property arc not sufficient to allow his debts to be liquidated by annual instalments not exceeding twelve in number, the Court shall make an order adjudicating the debtor an insolvent.