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[Cites 0, Cited by 7] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in The Provincial Insolvency Act, 1920

(1)The Court may, at the time of the order of adjudication, or at any time afterwards, appoint a receiver for the property of the insolvent, and such property shall thereupon vest in such receiver.