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] [Section 20] [Entire Act] Union of India - Subsection Section 20(b) in Public Debt Act, 1944 (b)apply to the Court to have the security transferred to the Official Trustees appointed for the [State] [Substitued for the word Province by A.L.O. 1950] in which such Court is situated, pending the disposal of the proceedings before the Court.
