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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bengal Presidency - Subsection

Section 29(4) in Presidency-Towns Insolvency Act, 1909

(4)Where the Court is of opinion that the terms of the proposal are not reasonable or are not calculated to benefit the general body of creditors or in any case in which the Court is required to refuse the insolvent' s discharge, the Court shall refuse to approve the proposal.