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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1)(b) in The Bengal Agricultural Debtors Act, 1936

(b)if, in the opinion of the Board-
(i)the applicant fails to pursue his application with due diligence, or
(ii)the debtor is attempting to use the provisions of this Act with a view to defraud any creditor or any person referred to in clause (d) of sub-section (1) of section 11.