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[Cites 0, Cited by 4] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Provincial Insolvency Act, 1920

(1)Any insolvent in respect of whom an order of adjudication has been made may apply to the Court for protection, and the Court may on such application make an order for the protection of the insolvent from arrest or detention.