Section 34(1)(a) in Presidency-towns Insolvency Act, 1909

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Union of India - Subsection

Section 34(1)(a) in Presidency-towns Insolvency Act, 1909

(a)if it appears to the Court that there is probable reason for believing that he has absconded or is about to abscond with a view of avoiding examination in respect of his affairs, or of otherwise avoiding, delaying or embarrassing proceedings in insolvency against him; or

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Union of India - Subsection

Section 34(1)(a) in Presidency-towns Insolvency Act, 1909