Section 84A in Presidency-towns Insolvency Act, 1909
84A. [ Account of official assignee, investments and proceeds of investments. [Inserted by Presidency-Towns Insolvency (Bengal Amendment) Act, 1936 (Ben. Act 18 of 1936).]
(1)The official assignee shall maintain an account in the prescribed manner and shall pay into such account, after making any prescribed deduction-a. all monies received by him in the realization of insolvent's estates andb. any other sums that may be prescribed.
