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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Bengal Presidency - Subsection

Section 53(1) in Presidency-Towns Insolvency Act, 1909

(1)Where execution of a decree has issued against the property of a debtor, no person shall be entitled to the benefit of the execution against the official assignee, except in respect of assets realised in the course of the execution by sale or otherwise 1 before the date of the admission of the insolvency petition].