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[Cites 0, Cited by 6] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(c) in The Provincial Insolvency Act, 1920

(c)grant an order of discharge subject to any conditions with respect to any earnings or income which may afterwards become due to the insolvent, or with respect to his after-acquired property.