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[Cites 0, Cited by 0] [Section 208(13)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(13)(i) in Civil Court Rules of the High Court of Judicature at Patna

(i)A Court when fixing the remuneration of a Receiver should, as a Rule, direct it to be in the nature of a commission or percentage of which one part should be payable on the amount realised after deducting any sums paid to secured creditors, out of the proceeds of their securities and the other part on the amount distributed in dividends.