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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

Bengal Presidency - Subsection

Section 49(1)(b) in Presidency-Towns Insolvency Act, 1909

(b)all salary or wages of any clerk, servant or labourer in respect of services rendered to the insolvent during four months before the date of the presentation of the petition, not exceeding three hundred rupees for each such clerk, and one hundred rupees for each such servant or labourer; and