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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Bengal Presidency - Subsection

Section 33(2)(e) in Presidency-Towns Insolvency Act, 1909

(e)generally do all such acts and things in relation to his property and the distribution of the proceeds amongst his creditors, as may be required by the official assignee or special manager or may be prescribed or be directed by the Court by any special order or orders made in reference to any particular case, or made on the occasion of any special application by the official assignee or special manager, or any creditor or person interested.