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[Cites 0, Cited by 3] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Provincial Insolvency Act, 1920

(2)The affidavit shall contain or refer to a statement of account showing the particulars of the debt, and shall specify the vouchers (if any) by which the same can be substantiated. The Court may at any time call for the production of the vouchers.