Section 32 in Presidency-towns Insolvency Act, 1909
32. Limitation of effect of composition or scheme.
- Notwithstanding the acceptance and approval of a composition or scheme, the composition or scheme shall not be binding on any creditor so far as regards a debt or liability from which, under the provisions of this Act, the insolvent would not be discharged by an order of discharge in insolvency, unless the creditor assents to the composition or scheme.Control over person and property of insolvent
