81. Power of State Government to bar application of certain provisions to certain Courts
.Any State Government [* * *] [The words "with the previous sanction of the Governor-General in Council" omitted by Act 38 of 1920, Section 2 and Sch.I.] may, by notification in the Official Gazette, declare that any of the provisions of this Act specified in Schedule II shall not apply to insolvency proceedings in any Court or Courts having jurisdiction under this Act in any part of the territories administered by such State Government.
