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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(vii) in The Hyderabad Agricultural Debtors Relief Act, 1956

(vii)from an order made under sub-section (1) or (2) of section 55 adjudicating the debtor an insolvent, provided that no appeal shall lie from such order except on the ground that the insolvent has failed to disclose all the material facts relating, to his assets and liabilities.