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[Cites 0, Cited by 6] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(3) in The Provincial Insolvency Act, 1920

(3)An order of discharge shall not release any person who, at the date of the presentation of the petition, was a partner or co-trustee with the insolvent, or was jointly bound or had made any joint contract with him or any person who was surety for him.