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[Cites 0, Cited by 30] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3) in The Provincial Insolvency Act, 1920

(3)Any such person aggrieved by any other order made by a District Court otherwise than in appeal from an order made by a subordinate Court may appeal to the High Court by leave of the District Court or of the High Court.