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[Cites 0, Cited by 11] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Presidency-towns Insolvency Act, 1909

(2)At the hearing the Court shall require proof of-
(a)the debt of the petitioning creditor, and
(b)the act of insolvency, or, if more than one act of insolvency is alleged in the petition, some one of the alleged acts of insolvency.