Section 8(1)(a) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(a)it he is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or

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