Section 48(1)(a) in The Provincial Insolvency Act, 1920

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Union of India - Subsection

Section 48(1)(a) in The Provincial Insolvency Act, 1920

(a)if the debt or sum is payable by virtue of a written instrument at a certain time, from the time when such debt or sum was payable to the date of such adjudication; or,

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Union of India - Subsection

Section 48(1)(a) in The Provincial Insolvency Act, 1920