Section 6(2)(b) in The Provincial Insolvency Act, 1920

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Union of India - Subsection

Section 6(2)(b) in The Provincial Insolvency Act, 1920

(b)in a case where such application is rejected by the District Court, he shall be deemed to have committed an act of insolvency under this sub-section on the date of rejection of the application or the expiry of the period specified in the insolvency notice for its compliance, whichever is later:

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Union of India - Subsection

Section 6(2)(b) in The Provincial Insolvency Act, 1920