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 56(2)] [Section 56] [Entire Act] Union of India - Subsection Section 56(2)(b) in The Provincial Insolvency Act, 1920 (b)by general or special order, fix the amount to be paid as remuneration for the services of the receiver out of the assets of the insolvent.