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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in The Bengal Agricultural Debtors Act, 1936

(2)An application under section and shall be dismissed by the Board, if in its opinion-
(a)such application includes a claim which is intended to defraud any creditor; or
(b)there has been transfer of any property by the debtor within two years previous to the date of such application with a view to defraud any creditor.