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Report No. 26

41. Duty of discharged insolvent to assist in realisation of property.-A discharged insolvent shall, notwithstanding his discharge, give such assistarke as the Official Assignee may require in the realisation and distribution of such of his property as is vested in the Official Assignee, and if he fails to do so, the court, may, if it thinks fit, revoke his discharge, but without prejudice to the validity of any sale, disposition or payment duly made or thing duly done subsequent to the discharge but before its revocation.

[New] [Cf. section 43, P.T.A.]







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