Section 208(13)(ii) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 208(13)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(13)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)When a Receiver realizes the security of a secured creditor, the Court may direct it additional remuneration to be paid to him with reference to the amount of work which he has done and the benefit resulting to the creditors,

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State of Bihar - Subsection

Section 208(13)(ii) in Civil Court Rules of the High Court of Judicature at Patna