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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bengal Presidency - Subsection

Section 57(d) in Presidency-Towns Insolvency Act, 1909

(d)any contract or dealing by or with the insolvent for valuable consideration: Provided that any such transaction takes place before the date of the order of adjudication and that the person with whom such transaction takes place has not at the time notice of the presentation of any insolvency petition by or against the debtor. Realization of property