Section 9(5)(b) in Presidency-towns Insolvency Act, 1909

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Union of India - Subsection

Section 9(5)(b) in Presidency-towns Insolvency Act, 1909

(b)that he is entitled to have the decree or order set aside under any law providing for the relief of indebtedness and that-

(i)he has made an application before the competent authority under such law for the setting aside of the decree or order; or

(ii)the time allowed for the making of such application has not expired;