CALCUTTA OFFICIAL RECEIVERS ACT, 1938


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Section
 Section Title
  INTRODUCTION
  1 Short title and commencement. View Judgements
  2 Definitions. View Judgements
  3 Appointment, status, rights, liabilities, etc., of Official Receiver and Deputy Official Receiver. View Judgements
  4 Appointment of Official Receiver as receiver and his duties, rights and liabilities as such. View Judgements
  5 Conditions of receivership. View Judgements
  6 Liability of State revenues in certain cases. View Judgements
  7 Fees. View Judgements
  8 Transfer and payment of fees. View Judgements
  9 Receipt withdrawal, payment and INVESTMENT by the Official Receiver. View Judgements
  10 Suits by or against the Official Receiver. View Judgements
  11 Power of State Government to make rules. View Judgements
  INTRODUCTION
  1 Short title and commencement. View Judgements
  2 Definitions. View Judgements
  3 Appointment, status, rights, liabilities, etc., of Official Receiver and Deputy Official Receiver. View Judgements
  4 Appointment of Official Receiver as receiver and his duties, rights and liabilities as such. View Judgements
  5 Conditions of receivership. View Judgements
  6 Liability of State revenues in certain cases. View Judgements
  7 Fees. View Judgements
  8 Transfer and payment of fees. View Judgements
  9 Receipt withdrawal, payment and INVESTMENT by the Official Receiver. View Judgements
  10 Suits by or against the Official Receiver. View Judgements
  11 Power of State Government to make rules. View Judgements



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