Section 52(2)(c) in Presidency-towns Insolvency Act, 1909

[Cites 0, Cited by 17] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(c) in Presidency-towns Insolvency Act, 1909

(c)all goods being at the commencement of the insolvency in the possession, order or disposition of the insolvent, in his trade or business by the consent and permission of the true owner under such circumstances that he is the reputed owner thereof: Provided that things in action other than debts due or growing due to the insolvent in the course of his trade or business shall not be deemed goods within the meaning of clause (c):

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Union of India - Subsection

Section 52(2)(c) in Presidency-towns Insolvency Act, 1909