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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 95 in Presidency-towns Insolvency Act, 1909

95. Power to present petition against a partner.

- Any creditor whose debt is sufficient to entitle him to present an insolvency petition against all the partners in a firm may present a petition against any one or more partners in the firm without including the others.