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 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(c) in Presidency-towns Insolvency Act, 1909 (c)"official assignee" includes an acting official assignee [and a deputy official assignee, whether permanent or acting] [Inserted by Act 10 of 1930, s.2 ];
