Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bengal Presidency - Subsection

Section 11(b) in Presidency-Towns Insolvency Act, 1909

(b)the debtor, within a year before the date of the presentation of the insolvency petition, has ordinarily resided or had a dwelling- house or has carried on business either in person or through an agent within the limits of the ordinary original civil jurisdiction of the Court; or