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[Cites 0, Cited by 1] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in Presidency-towns Insolvency Act, 1909

(1)Any insolvent who shall have submitted his schedule as aforesaid may apply to the Court for protection, and the Court may, on such application, make an order for the protection of the insolvent from arrest or detention.