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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 96 in Presidency-towns Insolvency Act, 1909

96. Power to dismiss petition against some respondents only.

- Where there are more respondents than one to a petition, the Court may dismiss the petition as to one or more of them without prejudice to the effect of the petition as against the other or others of them.