Section 43(1)(vii) in The Maharashtra Agricultural Debtors Relief Act, 1947

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State of Maharashtra - Subsection

Section 43(1)(vii) in The Maharashtra Agricultural Debtors Relief Act, 1947

(vii)[ from an order made [under sub-section (1) or (1A) of section 47, adjudicating the debtor an insolvent,] [This sub-clause wad added by Bombay 70 of 1948, Section 14(2).] provided that no appeal shall lie from such order except on the ground that the insolvent had failed to disclose all the material facts relating to his assets and liabilities;]

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State of Maharashtra - Subsection

Section 43(1)(vii) in The Maharashtra Agricultural Debtors Relief Act, 1947