Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 13(4)] [Section 13] [Entire Act] Union of India - Subsection Section 13(4)(a) in Presidency-towns Insolvency Act, 1909 (a)if it is not satisfied with the proof of the facts referred to in sub- section (2); or