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 3] [Section 90] [Entire Act] Union of India - Subsection Section 90(3) in Presidency-towns Insolvency Act, 1909 (3)The Court may at any time adjourn any proceedings before it upon such terms, if any, as it thinks fit to impose.
