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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2)(k) in Presidency-towns Insolvency Act, 1909

(k)the intervention of the official assignee at the hearing of applications and matters relating to insolvent debtors and their estates;
(kk)[ filing of lists of creditors and debtors and the affording of assistance to the Court by a petitioning debtor;] [Inserted by Act 19 of 1927, s. 5.]