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[Cites 0, Cited by 5] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(5) in Presidency-towns Insolvency Act, 1909

(5)Where by this Act or by rules the time for doing any act or thing is limited, the Court may extend the time either before or after the expiration thereof, upon such terms, if any, as the Court thinks fit to impose.