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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1)(f) in Presidency-towns Insolvency Act, 1909

(f)accept as the consideration for the sale of any property of the insolvent a sum of money payable at a future time or fully paid shares, debentures or debenture stock in any limited company subject to such stipulations as to security and otherwise as the Court thinks fit;