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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Bengal Presidency - Subsection

Section 98(1) in Presidency-Towns Insolvency Act, 1909

(1)Where a partner in a firm is adjudged insolvent, the Court may authorize the official assignee to continue or commence and carry on any suit or other proceeding in his name and that of the insolvent' s partner; and any release by the partner of the debt or demand to which the proceeding relates shall be void.