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 58] [Entire Act] Bengal Presidency - Subsection Section 58(1) in Presidency-Towns Insolvency Act, 1909 (1)The official assignee shall, as soon as may be, take possession of the deeds, books and documents of the insolvent and all other parts of the property capable of manual delivery.
