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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bengal Presidency - Subsection

Section 13(5) in Presidency-Towns Insolvency Act, 1909

(5)The Court may make an order of adjudication if it is satisfied with the proof above referred to, or if on a hearing adjourned under sub- section (3) the debtor does not appear and service of the petition on him is proved, unless in its opinion the petition ought to have been presented before some other Court having insolvency jurisdiction.