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[Cites 0, Cited by 4] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Provincial Insolvency Act, 1920

(2)The Court shall also examine the debtor, if he is present, as to his conduct, dealings and property in the presence of such creditors as appear at the hearing, and the creditors shall have the right to question the debtor thereon.