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[Cites 0, Cited by 6] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in Presidency-towns Insolvency Act, 1909

(1)The Court may, at any time after the making of an order of adjudication, stay any suit or other proceeding pending against the insolvent before any Judge or Judges of the Court or in any other Court subject to the superintendence of the Court.