Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 42] [Entire Act] Union of India - Subsection Section 42(3) in The Provincial Insolvency Act, 1920 (3)The powers of suspending, and of attaching conditions to, an insolvents discharge may be exercised concurrently.
