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

Bengal Presidency - Subsection

Section 49(3) in Presidency-Towns Insolvency Act, 1909

(3)Subject to the retention of such sums as may be necessary for the expenses of administration or otherwise, the debts specified in sub- section (1) shall be discharged forthwith in so far as the property of the insolvent is sufficient to meet them.