Section 3 in The Official Trustees (Bengal Amendment) Act, 1941
3. Insertion of new section 14A in Act in Act 2 of 1913.
- After section 14 of the Official Trustees Act, 1913 (hereinafter referred to as the said Act), the following section shall be inserted, namely:-"14A. Power to examine on oath. - The Official Trustee for 1[West Bengal] may, whenever he desires, for the purposes of this Act, to satisfy himself regarding any question of fact, examine upon oath (which he is hereby authorised to administer) any person who is willing to be examined by him regarding such question.".
