Section 48(1)(b) in The Provincial Insolvency Act, 1920

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Union of India - Subsection

Section 48(1)(b) in The Provincial Insolvency Act, 1920

(b)if the debt or sum is payable otherwise, from the time when a demand in writing has been made giving the debtor notice that interest will be claimed from the date of the demand until the time of payment to the date of such adjudication.

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Union of India - Subsection

Section 48(1)(b) in The Provincial Insolvency Act, 1920