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[Cites 0, Cited by 8] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(e) in The Provincial Insolvency Act, 1920

(e)the amount and particulars of all his property, together with
(i)a specification of the value of all such property not consisting of money;
(ii)the place or places at which any such property is to be found; and
(iii)a declaration of his willingness to place at the disposal of the Court all such property save insofar as it includes such particulars (not being his books of account) as are exempted by the Code of Civil Procedure, 1908 (5 of 1908), or by any other enactment for the time being in force from liability to attachment and sale in execution of a decree;