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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bengal Presidency - Subsection

Section 59(2) in Presidency-Towns Insolvency Act, 1909

(2)Where the Court is satisfied that there is reason to believe that property of the insolvent is concealed in a house or place not belonging to him, the Court may, if it thinks fit, grant a search- warrant to any such officer as aforesaid who may execute it according to its tenor.