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

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

(b)that he is entitled to have the decree or order set aside under any law providing for the relief of indebtedness and that

(i)he has made an application before the competent authority under such law for the setting aside of the decree or order; or

(ii)the time allowed for the making of such application has not expired;