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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bengal Presidency - Subsection

Section 39(2)(i) in Presidency-Towns Insolvency Act, 1909

(i)that the insolvent has within three months preceding the date of the presentation of the petition, when unable to pay his debts as they become due, given an undue preference to any of his creditors;