Section 117(a) in Presidency-towns Insolvency Act, 1909

[Cites 0, Cited by 0] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(a) in Presidency-towns Insolvency Act, 1909

(a)in the States, before-

(i)any Court or Magistrate, or

(ii)any officer or other person appointed to administer oaths under the Code of civil Procedure, 1908 (5 of 1908);