Section 9(2)(b) in Presidency-towns Insolvency Act, 1909

[Cites 0, Cited by 4] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(b) in Presidency-towns Insolvency Act, 1909

(b)in a case where such application is rejected by the Court, he shall be deemed to have committed an act of insolvency under this sub- section on the date of rejection of the application or the expiry of the period specified in the insolvency notice for its compliance, whichever is later:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(2)(b) in Presidency-towns Insolvency Act, 1909