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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

Bengal Presidency - Subsection

Section 77(1)(c) in Presidency-Towns Insolvency Act, 1909

(c)For the High Court at Bombay, the State Government of Bombay 2 may from time to time appoint substantively or temporarily such person as the State Government thinks fit to the office of official assignee of insolvents' estates and such person or persons