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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(1)(e) in The Calcutta Municipal Corporation Act, 1980

(e)being a discharged insolvent has not obtained from the court a certificate that his insolvency was caused by misfortune without any misconduct on his part; or