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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

Bengal Presidency - Subsection

Section 77(1)(a) in Presidency-Towns Insolvency Act, 1909

(a)The Chief Justice of the High Court at Madras may from time to time appoint substantively or temporarily such persons as he thinks fit to the office of official assignee of insolvents' estates and such person or persons as he thinks fit to the office of the deputy official assignee for the said Court and may, with the concurrence of a majority of the other Judges of the Court, remove the person for the time being holding any of the said offices for any cause appearing to the Court sufficient.