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[Cites 0, Cited by 4] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in Presidency-towns Insolvency Act, 1909

(3)Any Court in which proceedings are pending against a debtor may, on proof that an order of adjudication has been made against him under this Act, either stay the proceedings or allow them to continue on such terms as it may think just.