Section 39(1)(d) in Presidency-towns Insolvency Act, 1909

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

Union of India - Subsection

Section 39(1)(d) in Presidency-towns Insolvency Act, 1909

(d)require the insolvent as a condition of his discharge to consent to a decree being passed against him in favour of the official assignee for any balance or part of any balance of the debts provable under the insolvency which is not satisfied at the date of his discharge; such balance or part of any balance of the debts to be paid out of the future earnings or after- acquired property of the insolvent in such manner and subject to such conditions as the Court may direct; but in that case the decree shall not be executed without leave of the Court, which leave may be given on proof that the insolvent has since his discharge acquired property or income available for payment of his debts.

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Union of India - Subsection

Section 39(1)(d) in Presidency-towns Insolvency Act, 1909