Section 2(1)(b) in The Provincial Insolvency Act, 1920

[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Provincial Insolvency Act, 1920

(b)District Court means the principal Civil Court of original jurisdiction in any area outside the local limits for the time being of the Presidency-towns [* * *] [The words "the towm of Rangoon and the limits of the ordinary original civil jurisdiction of the Court of the Judicial Commissioner of Sind as defined in Section 2 of the Presidency-towns Insolvency Act, 1909" . The first four words omitted by A.O.1937 and the remainder as amended by Act 39 of 1926, Section 2 and Sch.was omitted by A.O.1948.];

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Union of India - Subsection

Section 2(1)(b) in The Provincial Insolvency Act, 1920