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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1)(a) in Presidency-towns Insolvency Act, 1909

(a)debts provable in insolvency and appearing from the insolvent' s statements or otherwise to be due to persons resident in places so distant that in the ordinary course of communication they have not had sufficient time to tender their proofs;