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[Cites 0, Cited by 1] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(j) in Presidency-towns Insolvency Act, 1909

(j)that the insolvent has concealed or removed his books or his property or any part thereof or has been guilty of any other fraud or fraudulent breach of trust.