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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(2)(b) in The Bombay Money-Lenders Act, 1946

(b)[ the powers of a Court of Wards, or an Official Assignee, a receiver, an administrator or a Court under the provisions of the Presidency-towns Insolvency Act, 1909, or the Provincial Insolvency Act, 1920 or any other law in force corresponding to that Act, or of a liquidator under the Companies Act, 1956, to realize the property of a money-lender.] [Clause (b) was substituted for the original by Bombay 50 of 1959, Section 4(i).]