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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Bengal Presidency - Subsection

Section 24(2) in Presidency-Towns Insolvency Act, 1909

(2)The schedule shall be so submitted within the following times, namely:--
(a)if the order is made on the petition of the debtor, within thirty days from the date of the order,
(b)if the order is made on the petition of a creditor, within thirty days from the date of service of the order.