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 0] [Entire Act] Union of India - Section Section 161 in Companies (Court) Rules, 1959 161. Oaths. - For the purpose of his duties in relation to the admission of proof of debts the Official Liquidator may administer oaths and take affidavits.
