Report No. 26
63. Inspection of goods pledged.-Where any goods of an insolvent are held by any person by way of pledge, pawn, or other security, it shall be lawful for the Official Assignee, after giving notice in writing of his intention to do so, to inspect the goods, and, where such notice has been given, such person as aforesaid shall not be entitled to realise his security until he has given the Official Assignee a reasonable opportunity of inspecting the goods and of exercising his right of redemption, if he thinks fit to do so.
[New] [Cf. section 59, English Act.]
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