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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(7) in Presidency-towns Insolvency Act, 1909

(7)Any person making any payment or delivery in pursuance of an order made under sub-section (4) or sub- section (5) shall by such payment or delivery be discharged from all liability whatsoever in respect of such debt or property.