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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(1)(c) in Presidency-Towns Insolvency Act, 1909

(c)if, in the States or elsewhere, he makes any transfer of his property or of any part thereof, which would, under this or any other enactment for the time being in force, be void as a fraudulent preference if he were adjudged an insolvent;