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 6] [Section 47] [Entire Act] Union of India - Subsection Section 47(2) in The Provincial Insolvency Act, 1920 (2)Where a secured creditor relinquishes his security for the general benefit of the creditors, he may prove for his whole debt.
