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 2] [Section 58] [Entire Act] Union of India - Subsection Section 58(4) in Presidency-towns Insolvency Act, 1909 (4)Where any part of the property of the insolvent consists of things in action, such things shall be deemed to have been duly transferred to the official assignee.
