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] [Entire Act] State of Punjab - Section Section 33 in The Punjab Insolvency Rules 33. Receiver to be deemed an Officer of the Court. - Every Receiver or Interim Receiver shall be deemed for the purposes of the Act and of these rules to be an officer of the Court.Proof of Debts
