Section 208(3)(vii) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(3)(vii) in Civil Court Rules of the High Court of Judicature at Patna

(vii)Where an application to set aside the insolvency notice has been made and it cannot be disposed of until after the expiry of the period specified in the notice as the day on which the act of insolvency will be complete, no act of insolvency shall be deemed to have been committed under the notice until the application shall be disposed of.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 208(3)(vii) in Civil Court Rules of the High Court of Judicature at Patna