Provincial Insolvency (Amendment) Act, 19351
| [Act No. 10 of 1935] | [28th September, 1935] |
Passed by the Indian Legislature.
An Act further to amend the Provincial Insolvency Act, 1920, for a certain purpose.
Whereas it is expedient further to amend the Provincial Insolvency Act, 1920 (V of 1920), for the purpose hereinafter appearing; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 28th September, 1935.
1. Short title.- This Act may be called the "Provincial Insolvency (Amendment) Act, 1935".
2. Amendment of section 39, Act V of 1920.- In section 39 of the Provincial Insolvency Act, 1920 (V of 1920),-
(a) the words "the Court shall frame a schedule in accordance with the provisions of section 33," shall be omitted; and
(b) for the words "entered in the said schedule so far as relates to any debts entered therein" the words "so far as relates to any debt due to them from the debtor and provable under this Act" shall be substituted.