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[Cites 0, Cited by 5] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(c) in The Provincial Insolvency Act, 1920

(c)for the procedure to be followed where the debtor is a firm, [*] [The word "and" omitted by Act 39 of 1926, Section 6.]