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[Cites 0, Cited by 8] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in Presidency-towns Insolvency Act, 1909

(3)[ On the making of the order admitting his petition, a debtor shall-
(a)unless the Court otherwise directs, produce all his books of account, and
(b)file such lists of creditors and debtors and afford such assistance to the Court as may be prescribed, failing which the Court may dismiss his petition.]