Section 12(1)(a) in Presidency-towns Insolvency Act, 1909

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Union of India - Subsection

Section 12(1)(a) in Presidency-towns Insolvency Act, 1909

(a)the debt owing by the debtor to the creditor, or, if two or more creditors join in the petition, the aggregate amount of debts owing to such creditors, amounts to five hundred rupees, and

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Union of India - Subsection

Section 12(1)(a) in Presidency-towns Insolvency Act, 1909