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Citedby 3 docs
M/S Crips Laboratories Ltd (In ... vs !Counsel For The Applicant: Sri ... on 2 May, 2008
In Re: Crips Laboratories Ltd. (In ... vs Unknown on 2 May, 2008
State Bank Of Mysore vs Official Liquidator And Ors. on 9 December, 1982

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[Section 47] [Complete Act]
Central Government Act
Section 47(3) in The Provincial Insolvency Act, 1920
(3) Where a secured creditor does not either realise or relinquish his security, he shall, before being entitled to have his debt entered in the schedule, state in his proof the particulars of his security, and the value at which he assesses it, and shall be entitled to receive a divident only in respect of the balance due to him after deducting the value so assessed.