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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bengal Presidency - Subsection

Section 30(2) in Presidency-Towns Insolvency Act, 1909

(2)The provisions of the composition or scheme may be enforced by the Court on application by any person interested, and any disobedience of an order of the Court made on the application shall be deemed a contempt of Court.