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[Cites 0, Cited by 4] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(d) in The Provincial Insolvency Act, 1920

(d)the amount and particulars of all pecuniary claims against him, together with the names and residences of his creditors so far as they are known to, or can by the exercise of reasonable care and diligence be ascertained by him;