Section 90(7) in Presidency-towns Insolvency Act, 1909
(7)For the purpose of approving a composition or scheme by joint debtors the Court may, if it thinks fit, and on the report of the official assignee that it is expedient so to do, dispense with the public examination of one of the joint debtors if he is unavoidably prevented from attending the examination by illness or absence abroad. 1[***] [Omitted by '(8)' by the A.O. 1948.]
