441. A copy of order made or act done by the official Receiver
- Orders made or acts done by the official Receiver in the exercise of his powers under the Act, shall be recorded in writing with full reasons and any person aggrieved thereby shall be entitled to a copy of such record on application made to the Receiver on payment of Re 1 to the Receiver for each copy. The receiver will be entitled to the money and will provide the copy at his own cost.
