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 57] [Entire Act] Union of India - Subsection Section 57(1) in The Provincial Insolvency Act, 1920 (1)The State Government may appoint such persons as it thinks fit (to be called Official Receivers)to be receivers under this Act within such local limits as it may prescribe.
