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[Cites 0, Cited by 3] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3) in The Provincial Insolvency Act, 1920

(3)Subject to the retention of such sums as may be necessary for the expenses of administration or otherwise, the debts specified in sub-section (1) shall be discharged forthwith insofar as the property of the insolvent is sufficient to meet them.