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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(8) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(8)a person is said to be "insolvent" who has caused to pay his debts in the ordinary course of business, or cannot pay his debts as they become due, whether he has committed an act of insolvency or not;