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 0] [Section 39(2)] [Section 39] [Entire Act] Union of India - Subsection Section 39(2)(e) in Presidency-towns Insolvency Act, 1909 (e)that the insolvent has failed to account satisfactorily for any loss of assets or for any deficiency of assets to meet his liabilities;