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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(a) in The Provincial Insolvency Act, 1920

(a)that he has a counter-claim or set-off against the creditor which is equal to or is in excess of the amount due under the decree or order and which he could not, under any law for the time being in force, prefer in the suit or proceeding in which the decree or order was passed;