Section 61(1)(b) in The Provincial Insolvency Act, 1920

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Union of India - Subsection

Section 61(1)(b) in The Provincial Insolvency Act, 1920

(b)all salary or wages, not exceeding twenty rupees in all, of any clerk, servant or labourer in respect of services rendered to the insolvent during four months before the date of the presentation of the petition.

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Union of India - Subsection

Section 61(1)(b) in The Provincial Insolvency Act, 1920