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[Cites 0, Cited by 1] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(a) in Presidency-towns Insolvency Act, 1909

(a)to investigate the conduct of the insolvent and to report to the Court upon any application for discharge, stating whether there is reason to believe that the insolvent has committed any act which constitutes an offence under this Act or under sections 421 to 424 of the Indian Penal Code (45 of 1860), in connection with his insolvency or which would justify the Court in refusing, suspending or qualifying an order for his discharge;