Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act] Union of India - Subsection Section 79(2)(d) in The Provincial Insolvency Act, 1920 (d)for the procedure to be followed in the case of estates to be administered in a summary manner, [and [Inserted by Act 39 of 1926, Section 6.]