Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] Bengal Presidency - Subsection Section 56(2) in Presidency-Towns Insolvency Act, 1909 (2)This section shall not affect the rights of any person making title in good faith and for valuable consideration through or under a creditor of the insolvent.
