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 4] [Entire Act] Union of India - Section Section 78 in Presidency-towns Insolvency Act, 1909 78. Power to administer oath. - An official assignee may, for the purpose of affidavits verifying proofs, petitions or other proceedings under this Act, administer oaths.
