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[Cites 0, Cited by 2] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(f) in The Provincial Insolvency Act, 1920

(f)that the insolvent has brought on, or contributed to, his insolvency by rash and hazardous speculations, or by unjustifiable extravagance in living, or by gambling, or by culpable neglect of his business affairs;