Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 73] [Entire Act] Union of India - Section Section 8 in The Provincial Insolvency Act, 1920 8. Exemption of corporation, etc., from insolvency proceedings .No insolvency petition shall be presented against any corporation or against any association or company registered under any enactment for the time being in force.
