Section 36(4) in Presidency-towns Insolvency Act, 1909
(4)[If on his examination any such person admits] [Substituted by Act 19 of 1927, s. 4, for 'If, on the examination of any such person, the Court is satisfied'.] that he is indebted to the insolvent, the Court may, on the application of the official assignee, order him to pay to the official assignee, at such time and in such manner as to the Court seems expedient, the amount in which he is indebted, or any part thereof, either in full discharge of the whole amount or not, as the Court thinks fit, with or without costs of the examination.
