Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(b) in The Industrial Finance Corporation Act, 1948 (b)is, or at any time has been, adjudicated insolvent or has suspended payment [of his debts] [ Inserted by Act 78 of 1952, Section 5.] or has compounded with his creditors; or
