Section 52(2)(b) in Presidency-Towns Insolvency Act, 1909

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Bengal Presidency - Subsection

Section 52(2)(b) in Presidency-Towns Insolvency Act, 1909

(b)the capacity to exercise and to take proceedings for exercising all such powers in or over or in respect of property as might have been exercised by the insolvent for his own benefit at the commencement of his insolvency or before his discharge; and

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Bengal Presidency - Subsection

Section 52(2)(b) in Presidency-Towns Insolvency Act, 1909