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] [Section 81B] [Entire Act] Union of India - Subsection Section 81B(2) in Presidency-towns Insolvency Act, 1909 (2)The conditions or service of the officers and servants of the official assignee shall be prescribed by the State Government.
