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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Bengal Presidency - Subsection

Section 44(1) in Presidency-Towns Insolvency Act, 1909

(1)in the case of a settlement made before and in consideration of marriage where the settlor is not at the time of making the settlement able to pay all his debts without the aid of the property comprised in the settlement; or