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[Cites 0, Cited by 2] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in Presidency-towns Insolvency Act, 1909

(3)If the insolvent fails, without reasonable excuse, to comply with the requirements of this section, the Court may, on the application of the official assignee or of any creditor, make an order for his committal to the civil prison.