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[Cites 0, Cited by 3] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Provincial Insolvency Act, 1920

(1)At the time of making an order admitting the petition or at any subsequent time before adjudication, the Court may, if the debtor is under arrest or imprisonment in execution of the decree of any Court for the payment of money, order his release on such terms as to security as may be reasonable and necessary.