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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(1) in Presidency-towns Insolvency Act, 1909

(1)Subject to the provisions of this Act and to the directions of the Court, the official assignee shall, in the administration of the property of the insolvent and in the distribution thereof amongst his creditors, have regard to any resolution that may be passed by the creditors at a meeting.