13. Official Trustee not to be required to give bond or security
(1)No Official Trustee shall be required by any Court to enter into any bond or security on his appointment in any capacity under this Act.(2)No Official Trustee [* * *] [The words "or Deputy Official Trustee" omitted by Act 48 of 1964, Section 9 (w.e.f. 25.12.1964).] shall be required to verify otherwise than by his signature any petition presented by him under the provisions of this Act, and if the facts stated in any such petition are not within [his personal knowledge] [Substituted by Act 48 of 1964, Section 9, for certain words (w.e.f. 25.12.1964).], the petition may be verified and subscribed by any person competent to make the verification.
