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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4)(c) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

(c)he, being a discharged insolvent has not obtained from the court having jurisdiction a certificate that his insolvency was caused by misfortune without any misconduct on his part; or