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[Cites 0, Cited by 24] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4) in The Provincial Insolvency Act, 1920

(4)All property which is acquired by or devolves on the insolvent after the date of an order of adjudication and before his discharge shall forthwith vest in the Court or receiver, and the provisions of sub-section (2) shall apply in respect thereof.