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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 93 in Presidency-towns Insolvency Act, 1909

93. Continuance of proceedings on death of debtor.

- If a debtor by or against whom an insolvency petition has been presented dies, the proceedings in the matter shall, unless the Court otherwise orders, be continued as if he were alive.