Legal Document View

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
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)[an applicant to be adjudicated a bankrupt or insolvent or] [The original clauses (i) to (vi) were lettered as (a) to (f) respectively by section 41(ii)(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] an uncertified bankrupt or undischarged insolvent;]