Section 82B in Presidency-towns Insolvency Act, 1909
82B. [ Certain liabilities not to be incurred without the express direction of the Court. [Inserted by Presidency-Towns Insolvency (Bengal Amendment) Act, 1936 (Ben. Act 18 of 1936).]
- Where an insolvent's estate has no available assets, the official assignee shall not incur any costs, charges or expenses in respect of such estate without the express direction of the Court, but the Court on the application of the official assignee may empower him to spent and amount specified by the Court in payment of any costs, charges and expenses of or in connection with the realization or administration of the estate of the insolvent, and the revenues of the State Government shall be liable for the payment of such amount.]
