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[Cites 0, Cited by 9] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Provincial Insolvency Act, 1920

(3)Where the Court does not deem it expedient or necessary to decide any question of the nature referred to in sub-section (1), but has reason to believe that the debtor has a saleable interest in any property, the Court may without further inquiry sell such interest in such manner and subject to such conditions as it may think fit.