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Insolvency Laws February, 1964

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[Section 74] [Complete Act]
Central Government Act
Section 74(vi) in The Provincial Insolvency Act, 1920
(vi) such other modifications as may be prescribed with the view of saving expense and simplifying procedure: Provided that the Court may at any time direct that the ordinary procedure provided for in this Act shall be followed in regard to the debtor' s estate, and thereafter the Act shall have effect accordingly.
1. In Punjab read" two thousand rupees", see the Punjab Relief of Indebtedness Act, 1934 (Pun. 7 of 1934 ), s. 4.
PART VI APPEALS PART VI APPEALS