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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Bengal Presidency - Subsection

Section 124(2) in Presidency-Towns Insolvency Act, 1909

(2)Any creditor of the insolvent may, subject to the control of the Court, and on payment of such fee, if any, as may be prescribed, inspect at all reasonable times, personally or by agent, any such books in the possession of the official assignee.