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[Cites 0, Cited by 3] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2) in The Provincial Insolvency Act, 1920

(2)The Court may, from time to time, make such allowance as it may think just to the insolvent out of his property for the support of himself and his family, or in consideration of his services if he is engaged in winding up his estate; but any such allowance may, at any time, be varied or determined by the Court.