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Lala Ram Kumar vs Kishori Lal And Ors. on 27 September, 1945

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[Section 69(3)] [Section 69] [Complete Act]
Central Government Act
Section 69(3)(b) in The Indian Partnership Act, 1932
(b) the powers of an official assignee, receiver or Court under the Presidency- towns Insolvency Act, 1909 , (2 of 1909 ). or the Provincial Insolvency Act, 1920 , (5 of 1920 ). to realise the property of an insolvent partner.