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[Cites 0, Cited by 2] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in Presidency-towns Insolvency Act, 1909

(2)A person having notice of the presentation of any insolvency petition by or against the debtor shall not prove for any debt or liability contracted by the debtor subsequently to the date of his so having notice.