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 0] [Entire Act] Bengal Presidency - Section Section 3 in Presidency-Towns Insolvency Act, 1909 3. Courts having jurisdiction in insolvency.- The Courts having jurisdiction in insolvency under this Act shall be 4 the High Courts at Calcutta, Madras and Bombay].
