Section 45(1)(b) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

(b)is or has been adjudged at any time insolvent or has suspended payment of his debts or has compounded with his creditors;

Legal Document View