Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 9(5)] [Section 9] [Entire Act] Union of India - Subsection Section 9(5)(c) in Presidency-towns Insolvency Act, 1909 (c)that the decree or order is not executable under the provisions of any law referred to in clause (b) on the date of the application.