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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 101 in Presidency-towns Insolvency Act, 1909

101. Limitation of appeals.

- The period of limitation for an appeal from any act or decision of the official assignee, or from an order made by an officer of the Court empowered under section 6, shall be twenty days from the date of such act, decision or order, as the case may be.