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Joshi Jashwant Hariprasad And ... vs Municipal Commissioner And Ors. on 9 December, 1980

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[Section 50] [Complete Act]
Central Government Act
Section 50(1) in The Provincial Insolvency Act, 1920
(1) Where the receiver thinks that a debt has been improperly entered in the schedule, the Court may, on the application of the receiver and after notice to the creditor, and such inquiry (if any) as the Court thinks necessary, expunge such entry or reduce the amount of the debt.