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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bengal Presidency - Subsection

Section 13(6) in Presidency-Towns Insolvency Act, 1909

(6)Where the debtor appears on the petition and denies that he is indebted to the petitioner, or that he is indebted to such an amount as would justify the petitioner in presenting a petition against him, the Court, on such security (if any) being given as the Court may