Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 49 in Income-Tax (Certificate Proceedings) Rules, 1962 49. Remuneration of a receiver - The Tax Recovery Officer may, by general or special order, fix the amount to be paid as remuneration for the services of the receiver.
