Section 34(1)(b) in Presidency-towns Insolvency Act, 1909

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Union of India - Subsection

Section 34(1)(b) in Presidency-towns Insolvency Act, 1909

(b)if it appears to the Court that there is probable reason for believing that he is about to remove his property with a view of preventing or delaying possession being taken of it by the official assignee, or that there is probable reason for believing that he has concealed or is about to conceal or destroy any of his property or any books, documents or writings which might be of use to his creditors in the course of his insolvency; or

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Union of India - Subsection

Section 34(1)(b) in Presidency-towns Insolvency Act, 1909