Report No. 63
5.3. Meaning of "debt" in section 1.-
Apart from this specific question of damages, certain other points may be considered as to the denotation of the expression "debt". The meaning of the expression "debt" in a statute often depends on the context. Even in the same statute-e.g., the Bankruptcy Act-what may be a 'debt' for one purpose in bankruptcy may not necessarily be so for another purpose.1
1. See note, "Meaning of 'Debt' in Bankruptcy", (1949) 208 LT Journal 302.
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