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[Cites 0, Cited by 2] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(a) in Presidency-towns Insolvency Act, 1909

(a)that the insolvent's assets are not of a value equal to four annas in the rupee on the amount of his unsecured liabilities, unless he satisfies the Court that the fact that the assets are not of such value has arisen from circumstances for which he cannot justly be held responsible;