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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Andhra Pradesh - Subsection

Section 201(c) in Andhra Pradesh Rules Under the Registration Act, 1908

(c)if he is an undischarged insolvent, or being a discharged insolvent, has not obtained from the court, which adjudged him as insolvent a certificate that his insolvency was caused by misfortune, any misconduct on his part.