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Report No. 26 Chapter XI Jurisdiction and Procedure 97. Courts having jurisdiction in insolvency.-(1) The courts having jurisdiction in insolvency under this Act shall be- (a) in the Presidency Towns, the High Courts in the exercise of their ordinary original civil jurisdiction, and (b) in other places, the district courts: Provided that the State Government may, by notification in the Official Gazette, invest any court subordinate to a district court with jurisdiction in any class of cases, and any court so invested shall, within the local limits of its jurisdiction, have concurrent jurisdiction with the district court under this Act. [Section 3(1), P.A.] [Cf. section 3, P.T.A.] (2) For the purposes of this Act, a court of Small Causes shall be deemed to be subordinate to the district court. [Section 3(2), P.A.]    |
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