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[Cites 0, Cited by 3] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(a) in The Provincial Insolvency Act, 1920

(a)wilfully fails to perform the duties imposed on him by section 22 or to deliver up possession of any part of his property which is divisible among his creditors under this Act, and which is for the time being in his possession or under his control to the Court or to any person authorized by the Court to take possession of it, or