Section 126 in Presidency-towns Insolvency Act, 1909
126. Courts to be auxiliary to each other.
- All Courts having jurisdiction under this Act shall make such orders and do such things as may be necessary to give effect to section 118 of the Bankruptcy Act, 1883 (46 and 47 Vict., c. 52), and to section 50 of the Provincial Insolvency Act, 1907 (3 of 1907).
