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State of Jammu-Kashmir - Section

Section 44 in The Specific Relief Act, 1977 (1920 A.D.)

44. Appointment of receivers discretionary.

- The appointment of a receiver pending a suit is a matter resting in the discretion of the Court.Reference to Code of Civil Procedure. - The mode and effect of his appointment and his rights, powers, duties and liabilities, are regulated by the Code of Civil Procedure.