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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bengal Presidency - Subsection

Section 29(6) in Presidency-Towns Insolvency Act, 1909

(6)No composition or scheme shall be approved by the Court which does not provide for the payment in priority to other debts of all debts directed to be so paid in the distribution of the property of an insolvent.