Section 10P(2) in The Export (Quality Control And Inspection) Act, 1963
(2)The powers of the Official Assignee or the Official Receiver under sub-section (1) shall be exercised by him subject to the provisions of the Presidency-towns Insolvency Act, 1909, or the Provincial Insolvency Act, 1909, or the Provincial Insolvency Act, 1920, as the case may be.]
