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[Cites 0, Cited by 37] [Entire Act]

Union of India - Section

Section 3 in Presidency-towns Insolvency Act, 1909

3. Courts having jurisdiction in insolvency.

- The Courts having jurisdiction in insolvency under this Act shall be [the High Courts at Calcutta, Madras and Bombay] [Substituted by the A.O. 1948, as amended by Act 9 of 1926, s.4, and the A.O.1937].