Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 13] [Entire Act] Union of India - Subsection Section 13(8) in Presidency-towns Insolvency Act, 1909 (8)A creditor' s petition shall not, after presentation, be withdrawn without the leave of the Court.
