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[Cites 0, Cited by 5] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4) in Presidency-towns Insolvency Act, 1909

(4)An order of discharge shall not release any person who at the date of the presentation of the petition was a partner or co- trustee with the insolvent or was jointly bound or had made any joint contract with him, or any person who was surety or in the nature of a surety for him.