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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Bengal Presidency - Subsection

Section 79(2)(a) in Presidency-Towns Insolvency Act, 1909

(a)to investigate the conduct of the insolvent and to report to the Court upon any application for discharge, stating whether there is reason to believe that the insolvent has committed any act which constitutes an offence under