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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Bengal Presidency - Subsection

Section 87(2) in Presidency-Towns Insolvency Act, 1909

(2)The Court may at any time require any official assignee to answer any enquiry made by it in relation to any insolvency in which he is engaged, and may examine him or any other person on oath concerning the insolvency.