Section 9(2)(a) in Presidency-towns Insolvency Act, 1909

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Union of India - Subsection

Section 9(2)(a) in Presidency-towns Insolvency Act, 1909

(a)in a case where such application is allowed by the Court, he shall not be deemed to have committed an act of insolvency under this sub- section; and

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Union of India - Subsection

Section 9(2)(a) in Presidency-towns Insolvency Act, 1909