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Report No. 26

Appendix IV

Number of Undischarged Insolvents under the Presidency Towns Insolvency Act, 1909, in the three High Courts

Table No. 1

Bombay

Adjudicated in	Total Nos.	Number of undischarged insolvents under the P.T.I. Act as on 31-12-1962	Remarks
Adjudicated in	Total Nos.		D.	R.	S.
1935	794	5	-	1	4
1936	853	7	-	-	7
1937	611	7	1	-	6
1938	434	7	-	2	5
1939	292	5	-	1	4
1940	342	5	3	2	-
1941	296	3	2	1
1942	188	1	1	-	-
1943	145	3	2	1
1944	152	1	1	-	-
1945	145	1	-	1	-
1946	139	4	-	4
1947	177	6	3	3
1948	144	3	-	3	-
1949	139	5	1	3
1950	153	3	-	3	-
1951	128	4	2	1	-
1952	176	6	3	1	-
1953	165	7	1	3	1
1954	160	5	3	1	1
1955	169	2	1	1	-
1956	133	9	1	-	-
1957	143	7	-	4	1
1958	107	2	-	1	1
1959	99	20		3	2
1960	135	48	-	2	2
1961	119	57	-	-	-
1962	134	98	-	-	-

D-Insolvents dead after the passing of the order of adjudication.

R-Insolvents' discharge refused, but not applied for renewal of discharge under section 42(1) of the said Act.

S-Discharge suspended until a dividend of not less than twenty-five naye paise in the rupee has been paid to the creditors.

Table No. 2

Calcutta

Total Number of undischarged insolvents under the Presidency townsIn solvency Act as on 31 - 12- 1962	Year	1940	1941	1942	1943	1944	1945	1946	1947	1948	1949	1950	1951	1952	1953	1954	1955	1956	1957	1958	1959	1960	1961	1962
	Number adjudicated	60	31	14	14	5	13	13	8	17	14	21	19	13	7	19	15	22	21	15	9	20	24	23
115	Number remaining undischarged	5	7	3	1	2	1	..	..	..	1	3	3	5	1	4	1	7	7	5	5	12	19	23

Table No. 3

Madras

Adjudicated in
	1940 to 1956	1957	1958	1959	1960	1961	1962	Total
Number of undischarged insolvents under thePresidency-towns Insolvency Act (Act III of 1909) as on 31-12-1962	Nil	2	4	19	32	64	82	203

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