Section 47 in Presidency-towns Insolvency Act, 1909
47. Mutual dealings and set-off.
- Where there have been mutual dealings between an insolvent and a creditor proving or claiming to prove a debt under this Act, an account shall be taken of what is due from the one party to the other in respect of such mutual dealings, and the sum due from the one party shall be set- off against any sum due from the other party, and the balance of the account, and no more, shall be claimed or paid on either side respectively: Provided that a person shall not be entitled under this section to claim the benefits of any set- off against the property of an insolvent in any case where he had at the time of giving credit to the insolvent notice of the presentation of any insolvency petition by or against him.
