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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2)(b) in Presidency-towns Insolvency Act, 1909

(b)the investment, whether separately or collectively, or unclaimed dividends, balances and other sums appertaining to the estates of insolvent debtors whether adjudicated insolvent under this or any former enactment; and the application of the proceeds of such investment;