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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2)(h) in Presidency-towns Insolvency Act, 1909

(h)the payment of the costs incurred in the prosecution of fraudulent debtors and in legal proceedings taken by the official assignee under the direction of the Court out of the proceeds aforesaid;