Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in Presidency-towns Insolvency Act, 1909

(2)Where a debtor is re-adjudged insolvent under sub-section (1), all debts provable in other respects which have been contracted before the date of such re- adjudication shall be provable in the insolvency.