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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1)(i) in The Bodoland Autonomous Council Act, 1993

(i)he, being a discharged insolvent, has not obtained from the Court a certificate that his insolvency was caused by misfortune without any misconduct on his part; or