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Citedby 7 docs - [
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Honnappa Parameshwarappa Karki vs Annapurnabai Anantrao Bilgi on 23 July, 1954
Canara Bank vs Official Liquidator on 5 April, 1990
The Official Receiver vs Sankaralinga Mudaliar And Three ... on 14 October, 1920
(Konchada) Nilakanta Subudhi vs Sri Sri Sri Ramachandra Deo ... on 28 August, 1931
Konchada Nilakanta Subudhi vs Sri Sri Sri Ramachandra Deo And ... on 28 August, 1931
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insolvency
provincial insolvency act
insolvency act
section 47(a)
[
Section 47
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Complete Act
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Central Government Act
Section 47(1) in The Provincial Insolvency Act, 1920
(1) Where a secured creditor realises his security, he may prove for the balance due to him, after deducting the net amount realised.