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[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(3)(vi) in Civil Court Rules of the High Court of Judicature at Patna

(vi)Any person served with an insolvency notice may within the period allowed for compliance with that notice, apply to the Court to set aside the insolvency notice on any of the grounds specified in sub-section (5) of Section 6 of the Act.