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[Cites 0, Cited by 6] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Provincial Insolvency Act, 1920

(2)If, on the consideration of the proposal, a majority in number and three-fourths in value of all the creditors whose debts are proved and who are present in person or by pleader, resolve to accept the proposal, the same shall be deemed to be duly accepted by the creditors.