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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Bengal Presidency - Subsection

Section 13(4)(b) in Presidency-Towns Insolvency Act, 1909

(b)if the debtor appears and satisfies the Court that he is able to pay his debts, or that he has not committed an act of insolvency or that for other sufficient cause no order ought to be made.