Section 6(2)(a) in The Provincial Insolvency Act, 1920

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Union of India - Subsection

Section 6(2)(a) in The Provincial Insolvency Act, 1920

(a)in a case where such application is allowed by the District Court, he shall not be deemed to have committed an act of insolvency under this sub-section; and

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Union of India - Subsection

Section 6(2)(a) in The Provincial Insolvency Act, 1920