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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(b) in Presidency-towns Insolvency Act, 1909

(b)that the insolvent has omitted to keep such books of account as are usual and proper in the business carried on by him and as sufficiently disclose his business transactions and financial position within the three years immediately preceding his insolvency;