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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 80 in Presidency-towns Insolvency Act, 1909

80. Duty to furnish list of creditors.

- The official assignee shall, whenever required by any creditor so to do and on payment by the creditor of the prescribed fee, furnish and send to the creditor by post a list of the creditors showing in the list the amount of the debt due to each of the creditors.