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[Cites 0, Cited by 8] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(a) in Presidency-towns Insolvency Act, 1909

(a)all such property as may belong to or be vested in the insolvent at the commencement of the insolvency or may be acquired by or devolve on him before his discharge;