Provincial Insolvency Act, 1920
An Act to consolidate and amend the Law relating to Insolvency *** as administered by Courts having jurisdiction outside the Presidency-towns ***.
- Act number
- Act 5 of 1920
- Year
- 1920
- Enacted on
- 25-02-1920
- In force from
- 25-02-1920
- Jurisdiction
- Central Act (India)
- Subjects
- Bankruptcy And Insolvency
Read the full text of Provincial Insolvency Act, 1920 section by section on LawLens.
Official source: India Code