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

Bengal Presidency - Subsection

Section 29(1) in Presidency-Towns Insolvency Act, 1909

(1)The insolvent or the official assignee may after the proposal is accepted by the creditors apply to the Court to approve it, and notice of the time appointed for hearing the application shall be given to each creditor who has proved.