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 1] [Section 56] [Entire Act] Union of India - Subsection Section 56(5) in The Provincial Insolvency Act, 1920 (5)The provisions of this section shall apply, so far as may be, to interim receivers appointed under section 20.
