Section 112A in Presidency-towns Insolvency Act, 1909
112A. [ Power of State Government to make rules. [Inserted by Presidency-Towns Insolvency (Bengal Amendment) Act, 1936 (Ben. Act 18 of 1936).]
- (i) The 6 [State Government] may make rules for carrying into effect the objects of this Act in regard to those functions of the official assignee which are discharged under the administrative control of the State Government.
