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[Cites 0, Cited by 0] [Section 81B] [Entire Act]

Union of India - Subsection

Section 81B(1) in Presidency-towns Insolvency Act, 1909

(1)The State Government may determine the number, designations and grades of officers and servants (other than employees who are paid by the day) whom the official assignee may employ for the purposes of this ACI and the amount and nature of the salary, allowances and other remuneration to be paid to each such officer and servant.